INTHEQAB ALAM Vs. STATE

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec. 438 of the Code of Criminal Procedure, 1973, for granting anticipatory bail in Crime No.175 of 2020 registered by Sakaleshpura Rural Police Station, Hassan, for the offences punishable under Ss. 463, 464A and 465 read with Sec. 34 of the Indian Penal Code, 1860, and under Sec. 192 of the Karnataka Land Revenue Act, 1964.

(2.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that, on 21-11-2020, Dr. Manjunath, Tahsildar, filed a complaint against the petitioner and others alleging that the Case Manager of the Taluk Office, Sakaleshpura, colluded with accused No.1, who is writing the application of public around the Taluk Office, collected money from public, created fake documents, forged the signatures, illegally misused the seal of the Taluk Office and illegally created the saguvali chit in favour of accused No.2 in respect of land bearing survey No.20 measuring 3 acres of Rajendrapura Village, situate at Ballupete-Kodlipete Road, Belagodu Hobli. Hence, he prayed to take action against the accused persons. After registering the case, the Police are making hectic efforts to arrest the petitioner. The petitioner approached the Sessions Court for grant of anticipatory bail, which came to be rejected. Hence, this petition.