M. SRINIVASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition no. 6953/2022 is filed by petitioner/accused no. 3 under Sec. 438 of Cr.P.C. for granting anticipatory bail and Crl.P. No. 7087/2022 is filed by petitioner/accused no. 1 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No. 62/2022 registered by the Galpet Police Station, Kolar District for the offences punishable under Ss. 465, 468, 471 and 420 of IPC.

(2.) Heard the arguments of learned counsel in both cases and learned SPP -II for the State.

(3.) The case of the prosecution is that on 23/6/2022 one Nagaraj, Tahasildar of Kolar taluk had filed complaint with the police alleging that he has received a file pertaining to land in Sy. No. 127 measuring 3 acres 23 guntas situated at Alahalli village, Vakkaleri Hobli, which is a locked land came for sanctioning in favour of accused no. 5-M/s. Sun Large Properties Pvt., Ltd., along with the sanction order allegedly being forged the signature of Deputy Commissioner, after verifying the colour xerox of the sanction order passed by the Deputy Commissioner he suspected the genuinity of the sanction order. Therefore, after making preliminary enquiry he has filed complaint with the police. After registering the case, police arrested accused no. 1-Manjunath, who said to be the Revenue Inspector of Vakkaleri Hobli, who said to be given the survey report by way of mahazar without mentioning the date. Police has also arrested accused no. 2 who said to be case worker and during the investigation it was revealed that the accused no. 1-Manjunath, Revenue Inspector and accused no. 4 who said to be land broker came to the office of the Tahasildar, L&D branch where one Gayatri was working at Tappal sec. , they themselves entered the inward register of the said file and taken the file to Srinivas-accused no. 3 who is the petitioner in Crl.P. no. 6953/2022. Subsequently, he said to be endorsed and forwarded the same to the Tahasildar for passing final order.