VIVEK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.8119/2022 is filed by the petitioner/accused No.8, Crl.P.No.8129/2022 is filed by the petitioner/accused No.9 and Crl.P.No.8792/2022 is filed by the petitioner/accused No.11 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.157/2022 registered Gubbi Police Station, Gubbi Circle, Tumakuru District, for the offences punishable under Ss. 406 , 408 , 409 , 420 , 465 , 468 read with Sec. 34 of IPC.

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

(3.) The case of the prosecution is that one B.M.Shashikala-Tahsildar of Gubbi Taluk has lodged a complaint to the police on 2/7/2022 alleging that accused No.1-Satish said to be working as Second Division Assistant in Taluk Office from 2007 to 2022, had also worked in Record Room and other branches. During that time, accused No.1 said to have entered some of the names of the persons in the revenue records, wherein the property belongs to Government. He has made entries without the Court order or order of the Deputy Commissioner or the Tahsildar. During the investigation, accused No.1 was arrested and on his voluntary statement other accused persons were arrested and remanded to judicial custody. Based upon the voluntary statement of accused No.2, the petitioners and other accused persons were arrested and remanded to judicial custody on 7/7/2022. The bail application filed by these petitioners was rejected by the learned Sessions Judge. Hence, they are before this Court.