NARASIMHAMURTHY M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., praying this Court to enlarge the petitioner/accused No.2 on bail in the event of his arrest in respect of Crime No.86/2022 registered by Madivala Police Station, Bengaluru City, for the offences punishable under Ss. 419, 420, 465 and 468 read with Sec. 34 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that the Sale Deed is created by fictitious persons. In that Sale Deed, this petitioner has attested the said fictitious documents. Hence, invoked the offences punishable under Ss. 419, 420, 465 and 468 read with Sec. 34 of IPC against this petitioner.