HORAKERAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 438 of Cr.P.C seeking anticipatory bail in the event of his arrest in Crime No.364/2022 of Hosadurga Police Station, registered for the offences punishable under Ss. 420 , 465 and 468 of the IPC.

(2.) Heard the learned counsel for petitioner and learned HCGP for State and perused the records.

(3.) The Tahsildar has set the law in motion, on the basis of a reference made by the P.I of Hosadurga Police Station by lodging a compliant on 18/8/2022 wherein he has clarified that no Hakkupatra were issued in the name of persons in respect of the land belonging to Municipal Counsel in Sy.No.34 of Bokikere village, which is a Government Gomala land situated behind the Muslim tomb and it is alleged that the present petitioner has created the Hakkupatra in the name of 10 to 15 persons and has received Rs.2,50,000.00 from each one of them, and then by issuing Hakkupatra he got sale deed registered. In this regard a complaint came to be lodged after delay of 30 years.