V.SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused No.4 under Sec. 438 of Cr.P.C., to enlarge them on anticipatory bail in Crime No.55/2020 of Thilak Park police station, (pending on the file of the III Additional Civil Judge (Jr Dvn) and JMFC Court, Tumakuru), for the offences punishable under Ss. 406, 420, 467, 468, 470 read with Sec. 34 of IPC.

(2.) I have heard the learned Senior counsel Sri.M.T.Nanaiah for petitioner/accused No.4 virtually and the learned HCGP Sri.M.Divakar Maddur, for the respondent-State.

(3.) The gist of the complaint is that petitioner/accused No.4 and other accused persons being the employees of Tumakuru Urban Development Authorities along with some gunda elements, sold certain properties belonging to Tumakuru Urban Development Authorities by cheating to the tune of Rs.89,00,000.00 by selling the said sites which have been already sold to some other persons. On the basis of the complaint, a case has been registered.