SHAILAJA R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused has filed this petition under Sec. 438 of Cr.P.C. for admitting her on anticipatory bail in the event of her arrest in Tavarekere Police Station Crime No.250/2022 registered for the offences punishable under Ss. 417 , 420 , 465 , 467 , 471 read with 34 of IPC .

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

(3.) The brief factual matrix leading to the case are that, accused Nos. 1 and 2 executed the agreement of sale in favour of the complainant with respect to property bearing Sy.No.25/3 and sy.No.50/1 measuring 33 1/2 guntas and 1 Acre 6 guntas situated in Dabbaguli village, respectively. It is further alleged that thereafter with a malafide intention to cheat the complainant, both Accused Nos.1 and 2 impersonated to unknown persons and made them to appear before the Sub-registrar and got a cancellation deed executed on 6/7/2018. Hence, the complainant has filed the complaint against Accused Nos.1 and 2 and other accused in respect of cheating. The FIR was initially submitted against Accused Nos.1 to 6 and the name of the present petitioner was not found therein. Subsequently, in a remand application dtd. 13/8/2022, the name of the present petitioner is shown as Accused No.8. Therefore, the petitioner apprehending her arrest has approached the learned Sessions Judge and learned Sessions Judge has rejected the bail petition. Hence, the petitioner is before this Court.