VITHOOL 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.47/2022 registered by Bharathi Nagar Police Station, Bengaluru, for the offences punishable under Ss. 420 , 468 and 471 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 of the prosecution is that these petitioners had applied for the post of 'D' group in the Fire Service Department and they have been selected in the temporary list and documents were sent to SSLC Board and received the report that the documents, which have been placed at the time of seeking appointment are fake documents and hence the complaint is lodged by the Director of Police dtd. 13/5/2022 to take action against them and hence case has been registered invoking the offence under Ss. 420 , 468 and 471 of IPC.