Y. LOKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioners on bail in the event of their arrest in respect of Crime No.145/2021 registered by Chitradurga Town Police Station, Chitradurga, for the offences punishable under Ss. 466, 406 and 471 of IPC.

(2.) Heard 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 these petitioners were working as Revenue Inspector and Surveyor respectively and were indulged in creating documents falsely and though the lands were not cultivated, they have given false report to those persons stating that they are cultivating the lands. Hence, the Tahsildar lodged a complaint and on the basis of the same, the case has been registered.