BALAGOPALA S/O NANJUNDA SHETTY AND BALASHEKARA S/O LATE A.L. RAMEGOWDA Vs. STATE OF KARNATAKA, BY THE STATION HOUSE OFFICER REP. BY SPP

JUDGEMENT

(1.) HEARD tooth sides in respect of anticipatory bail sought by the Petitioners who are accused Nos. 5 & 6 in a case registered in Cr. No. 218/10 by Krishnaraja police station, Mysore, for the offences punishable under Sections 420, 465, 467, 468 & 471 r/w Section 149 of IPC.

(2.) SUBMISSION of the Petitioners Counsel is that the only overt act alleged against these Petitioners is that in respect of the sale transaction, they said to have attested the document of agreement of sale in the Sub -Registrar's office and except that there are no other allegations against them. It is also submitted that the trial court has granted anticipatory bail to accused No. 4.

(3.) HAVING regard to the nature of the complaint allegations and the role assigned by these Petitioners. I am of the view that these Petitioners can be granted anticipatory bail by imposing conditions to safeguard the prosecution interest.