J. GANGADHRI, S/O. Z. GANGANNA Vs. STATE OF KARNATAKA, BY SUBRAMANYAPURA POLICE STATION, REP. BY THE STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE Petitioner has sought for anticipatory bail, apprehending his arrest for the offences punishable under Sections 419, 420, 468 and 471 r/w. 34 IPC.

(2.) THE Petitioner is accused No. 1 in Crime No. 629/2010 and it is alleged that he executed a fake sale deed in favour of accused No. 2 in the year 2010. He had purchased the property bearing Sy. No. 50/1B, measuring 4.5 guntas and 5 gunats from the erstwhile owner. Later it is revealed that the documents are forged. In these circumstances, accused No. 2 has filed a suit in O.S. No. 8572/2010 before the City Civil Court and obtained temporary injunction. After rejection of the bail application filed for the above said offences before the Fast Track Court, the Petitioner has approached this Court for anticipatory bail.

(3.) He shall appear before the concerned Police Station once in every 15 days on Sunday in between 9.00 and 10.00 a.m. till the charge sheet is filed.