D.VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition filed by accused No.1 under Sec. 438 of The Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.', for brevity) seeking anticipatory bail in Crime No.110/2022 of Kurugod Police Station registered for the offences punishable under Ss. 419 and 420 of Indian Penal Code, 1860 (hereinafter referred to as the 'IPC', for brevity).

(2.) The case of the prosecution is that, one Smt.Tejaswini L.Naik, Sub Registrar, Kurugodu Town, Ballari has lodged a written complaint before PSI, Kurugod Police Station and the same came to be registered against the petitioner in Crime No.110/2022 of Kurugod Police Station for the offences punishable under Ss. 419 and 420 of IPC. It is stated in the said compliant that, on 4/5/2018 the petitioner had obtained a GPA from Mari-Kotturswamy by impersonation and the same was got registered in the office of Sub Registrar, Hubballi-North in respect of land bearing Sy.No.282/1 measuring 22.48 acres situated at Vaddatti village. It is further stated that on the basis of the said GPA, the petitioner got registered the sale deed in his name vide document No.5861/21-22 dtd. 2/3/2022. Subsequently, the complainant came to know about intention of the petitioner to cheat Mari-Kotturswamy by obtaining GPA. The complainant informed the same to her superior officers who in turn instructed her to lodge a complaint. The petitioner who is accused No.1 apprehending his arrest, has filed Criminal Miscellaneous No.560/2022 seeking anticipatory bail and the same came to be rejected by the learned Principal District and Sessions Judge, Ballari by order dtd. 1/7/2022. Therefore, the petitioner is before this Court seeking anticipatory bail.

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