NAGARAJU K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.3 under Sec. 439 of Cr.P.C. for grant of bail in Crime No.50/2022 registered by the Channapatna Town Police Station, Ramanagara for the offences punishable under Ss. 408, 409, 417, 465, 466, 467, 468, 471, 120B read with Sec. 34 of the Indian Penal Code.

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

(3.) The case of the prosecution is that one Smt. Lakshmidevi M.R., Grade-II Officer, registered a complaint with the Police on 2/6/2022 alleging that on 30/5/2022 when she was signing the files in the office, in respect of the land in Sy.No.118 of Kolur Village, which is gomala land, she found that page Nos.6 to 55 were replaced. When enquired, it was stated that file was sent on 27/5/2022 and returned on 30/5/2022. It came to her knowledge at the instance of accused No.2 - Chikkasiddaiah, who was working in the office of the Deputy Commissioner that the accused No.1 came to the record room which was maintained by the petitioner and took the file on 27/5/2022 and returned on 30/5/2022 and it was found that 36 persons names were inserted in the file and most of the signatures and seals were forged and created. After registering the case, the Police arrested the petitioner on 4/6/2022 and remanded him to custody. The petitioner moved the bail petition before the Sessions Judge, which came to be rejected. Hence, the petitioner-accused No.3 is before this Court.