B.Y.GEETHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioners/accused on bail, in the event of their arrest in respect of Crime No.91/2022 registered by Mudigere Police Station, Chikkamagaluru, for the offence punishable under Sec. 409 read with Sec. 34 of IPC and Ss. 192(a) and 192(b) of the Karnataka Land Revenue (Amendment) Act, 2007.

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

(3.) The factual matrix of the case of the prosecution is that, in respect of Sy.No.168 situate at Mudigere Taluk, Balur Hobli, an extent of each 4 acres, 38 guntas of land was illegally transferred in favour of 11 persons i.e., in total, 54 acres as mentioned in the complaint by Tahsildar of Mudigere Taluk, wherein it is specifically mentioned that, no application is filed under Ss. 50 or 53 of the Act and no records are available in the office and further, no Saguvali Chit was issued in respect of those persons and no records are found in the RRT Sec. . However, it is alleged that, in the RTC as well as Mutation Register, entries are made with regard to transferring the land in favour of 11 beneficiaries to the extent of 4 acres, 38 guntas each. It is also alleged in the complaint that these petitioners have involved in creation of documents and prima facie material discloses making entries in the revenue records and hence, based on the complaint, case has been registered for the offence under Sec. 409 read with Sec. 34 of IPC and Sec. s 192(a) and 192(b) of Karnataka Land Revenue (Amendment) Act, 2007 in Crime No.91 of 2022.