UDAY PRATHAP SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent

(2.) The petitioner is arraigned as accused No.6 in Crime No.35/2020 of Yelahanka New Town Police Station, Bengaluru, for the offence punishable under sections 419 , 420 , 465 , 468 , 471 , 464 read with section 34 of IPC.

(3.) The brief allegations are that: On 5.3.2020, the accused No.2 was arrested and his voluntary statement was recorded, wherein he has stated that the accused persons have created some fake documents for the purpose of obtaining loan from Canara Bank and Accused No.4 has pretended himself that he is the owner of BDA Site bearing No.1123, formed by BDA, situated at Sir M. Vishweshwaraiah Layout, 2nd Block, Bengaluru, with active collusion with Accused Nos.2 & 3, has obtained loan of Rs.1,86,00,000/- from Canara Bank. Therefore, the police are investigating the matter on the allegations made against A1 to A4. But, subsequently during the course of investigation, Accused No.6 was also arrested stating that he has actually involved in manipulating the documents in the name of Accused No.4 and that information appears to have been given by accused No.2.