CHANDRA SHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of arrest of the petitioners/accused Nos.2 and 3 in Crime No.122/2022 of J.C.Nagar Police Station, registered for the offences punishable under Ss. 420 , 468 , 471 , 120B and 506 read with Sec. 34 of IPC, pending on the file of 8th Addl. CMM, Bangalore.

(2.) Heard the arguments advanced by the learned counsel for the petitioners and learned High Court Government Pleader for respondent-State. Perused the records.

(3.) The allegations of the prosecution disclose that the dispute between the parties is regarding property. The allegations establish that the present petitioner No.1 is arraigned as accused No.2 has purchased the property from accused No.1. However, accused No.1 subsequently lodged a complaint wherein the present petitioners have obtained bail. The allegations further establish that he has paid Rs.92,00,000.00 for the purchase of property. The dispute between the parties is regarding the title of the property. The complaint is based on a private complaint lodged by the complainant under Sec. 200 of IPC.