K. MAHALAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioners on bail in the event of their arrest in respect of Crime No.239/2015 registered by the Tavarekere Police Station, Ramanagara, for the offence punishable under Ss. 143, 147, 420, 323, 506 read with Sec. 149 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case is that on 4/5/2015, the complainant appeared before the police and lodged the complaint stating that he had purchased the property bearing Sy.Nos.52, 53, 56, 57, 58 and 59 in total 40 acres from one Sri Patel Muniyappa in the year 1981 through GPA and also got the sale deed on 9/8/1992 through the Court decree and he is cultivating the land standing in his name. Out of that, he had formed the layout and sold the sites in 25 acres in total 500 sites and remaining 15 acres is in his possession, but these petitioners have created documents in the year 2015 with an intention to cheat the complainant and indulged in creation of the documents forging the signature and got the documents registered in Rajajinagar Sub-Registrar office stating that they have purchased the property in the year 1947 itself and trespassed the land and assaulted the coolie workers, who were working for the construction of the Temple. Based on the complaint, the police have registered the case, investigated the matter and filed the charge-sheet.