H SHIVANANJAIAH Vs. STATE

JUDGEMENT

(1.) BOTH these petitions are for anticipatory bail in respect of the case registered against the petitioners in Crime No.17/12 for the offences punishable under Sections 420, 467, 468 read with Section 34 of IPC and Section 192-A of the Karnataka Land Revenue Act.

(2.) SUBMISSION of the petitioners' counsel is that the land in question bearing No.229 belongs to petitioner No.1-Shivananjaiah as he got it from his father Mole Haruvashetty and therefore the question of the offences being committed by the petitioner No.1 does not arise.

(3.) HENCE, the following order is passed: The petitions are allowed and in the event of the petitioners being arrested, they shall be released on bail by the concerned Police Officer, subject to the following conditions:-