LAWS(KAR)-2011-1-137

K. GOPI S/O LATE K. KODANDAPANI, SMT. JAYALAKSHMI W/O K. GOPI AND KUM SUPRIYA D/O K. GOPI Vs. STATE OF KARNATAKA BY RAJARAJESHWARI NEGARA POLICE STATION

Decided On January 24, 2011
K. Gopi S/O Late K. Kodandapani, Smt. Jayalakshmi W/O K. Gopi And Kum Supriya D/O K. Gopi Appellant
V/S
State Of Karnataka By Rajarajeshwari Negara Police Station Respondents

JUDGEMENT

(1.) HEARD both sides in respect of anticipatory bail sought by the Petitioners who are accused Nos. 1 to 3 in the case registered against them in Cr. No. 210/10 by Rajarajeshwari Nagar police, Bangalore, for an offence punishable under Section 420 of IPC.

(2.) THE complaint allegations in short is that, the 1st Petitioner has sold the property bearing No. 1385 situated in the BEML Layout to the complainant under a sale deed dated 06.02.2010 and received a sum of Rs. 17,50,000/ - Thereafter, the 1st Petitioner said to have executed a gift deed in favour of 3rd Petitioner who is his daughter and it was registered on 30.07.2010 and hence, the case of the complainant is that the Petitioner have committed the aforementioned offence.

(3.) IN the result, petition is partly allowed and anticipatory bail is granted to Petitioner Nos. 2 and 3, subject to the following conditions: