G.N. ANNAPPA SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.21 has filed this petition under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of his arrest by the Gubbi Police in Cr.No.157/2022 pending on the file of Senior Civil Judge and JMFC, Gubbi, Tumkuru District in CC No.4207/2022 for the offences punishable under Ss. 406, 408, 409, 420, 465 and 468 read with Sec. 34 IPC.

(2.) Heard learned Senior counsel appearing for the petitioner and learned SPP-II for the respondent-State. Perused the records.

(3.) Brief factual matrix leading to the case are that accused No.1-G.H.Satish Kumar was working as Second Division Assistant in Gubbi Taluk Record Room. It is alleged that while he was working as Second Division Assistant, he forged certain documents for the period between 1995 and 2000 by entering the names of the certain persons illegally in the revenue records namely RTC in respect of Government Land. After noticing the same, the complainant, who is Grade-II Tahsildar lodged the complaint against Satish Kumar. During the course of the investigation, accused No.2 who is a Real Estate Broker was arrested by the police and on interrogation, it is found that he has received certain amounts from the present petitioner for creating revenue records in the name of his mother and his sister.