ABDUL RAHIM Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.5 under Sec. 438 of Cr.P.C. for granting anticipatory bail in Crime No.37/2022 registered by Narasimharaja Police Station, Mysuru City for the offences punishable under Ss. 420 , 417 , 419 , 465 , 468 , 471 read with 34 of IPC .

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

(3.) The case of the prosecution is that one Nanjappa, lodged a complaint to the police on 7/3/2022 alleging that the land bearing Sy.No.310 belonged to him and he is in possession of the said property. About few months back, one Lingappa.K, Abdul Raheem and this petitioner along with some rowdy aliments tried to tress pass the land stating that the said Lingappa purchased the said land through a registered sale deed. When the complainant enquired at the Sub-registrar office, he came to know that a sale deed has been executed by Mr.Manchaiah and his son Mr.Javara in respect of Sy.No.310 in favour of accused No.1 and this petitioner is said to be the consenting witness. The police after registering the case are trying to arrest the accused persons. Accused No.1 is granted anticipatory bail. This petitioner, who is said to be consenting witness is apprehending arrest at the hands of the respondent-police. His bail petition has been rejected by the Sessions Court. Hence, he is before this Court.