(1.) Crl.P.No.1049/2021 is filed by Accused Nos.1 to 5, 7 and 8, Crl.P.No.1194/2021 is filed by Accused Nos.6, 9 and 10 and Crl.P.No.1218/2021 is filed by Accused Nos.11 and 12 under Section 438 of Cr.P.C. for granting anticipatory bail. Crl.P.No.1806/2021 is filed by Accused No.13 under Section 439 of Cr.P.C. for granting regular bail in Crime No.428/2020 registered by the Tavarekere Police Station, Magadi Circle on 19.12.2020.
(2.) The case of the prosecution is that on the complaint of one Madegowda, the police registered the case against the accused persons for the offences punishable under Sections 465, 468, 467, 471 r/w 34 of IPC and the charge sheet has been filed which is pending on the file of JMFC, Magadi, Ramanagar District. It is alleged by the complainant in his complaint that Bharath Electronics Employees House Building Co-Society said to have acquired the land measuring 134 Acres from the farmers and entered into agreement for development activities for the purpose of formation of sites to be allotted to its members. It is contended that the said society and Sri Byraweshwara Enterprises had entered into memorandum of understanding on 29.12.2018 and obtained the e-stamp papers and it is further contended that the said e-stamp papers were purchased on 28.01.2019 at 2.43 p.m., but they were antedated to 29.12.2018, thereby they have tampered the Government e-stamp papers by forging the documents and requested the police to register the case against them. During the investigation, the police arrested Accused No.13 on 01.02.2021 and he was remanded to judicial custody. Hence, accused No.13 has filed Crl.P.No.1806/2021 for grant of regular bail.
(3.) The police have filed charge sheet after completion of investigation and the names of the petitioners in Crl.P.Nos.1049/2021, 1194/2021 and 1218/2021 have been shown as absconded, hence, they have filed these petitions for granting of anticipatory bail.