PRUTHVIRAJ G.K. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.197/2021 registered by Vidyanagar Police Station, Davanagere, for the offences punishable under Ss. 419, 420, 463, 465, 468 and 471 of IPC and Sec. 36 of the Targeted Delivery of Financial and Other Subsides, Benefits and Service Bill, 2006.

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

(3.) The factual matrix of the case of the prosecution is that the complainant Dr. T.G Savitha in the complaint made an allegation that she had purchased site No.72 Door No.3992/72 of Anjaneya Badavane, Davanagere, and impersonating her, Sri Sridhar M.T. and Sri Siddesh M.B. have obtained the sale deed and in the complaint mentioned the name of this petitioner and also other persons that all of them have colluded with each other in creating the documents. It is also alleged that a paper notification was given that original documents are lost and with an intention to cheat the complainant, all of them have indulged in selling the property belonging to her. Based on the complaint, the police have registered the case.