A.C.KRISHNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.152/2022 registered by Tumakuru Town Police Station, Tumakuru for the offences punishable under Ss. 417 , 419 , 420 , 465 , 468 , 471 read with Sec. 34 of IPC.

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

(3.) The case of the prosecution is that the complainant-Bandi Munirama Rao had filed a complaint to the Police on 3/7/2022 alleging that he is having a land in Survey No.724/3 measuring 31 Guntas situated at Harohalli Village, Kanakapura Taluk, Ramanagara District and he is in possession of the same from 28/1/2005. Subsequently, he received notice from the Sessions Judge, Tumakuru for having given surety to accused No.3- Bheemesh in respect of S.C.No.27/2015 (Crime No.304/2015). On receipt of notice, he went and saw that some person impersonated him and produced the RTC belongs to his property, offered surety and got released accused No.3-Bheemesh from jail. He also came to know that likewise one Sakamma's document was also forged by accused No.2 and offered surety to the Court for releasing accused from the Sessions Court in dacoity case. After registering the case, the Police arrested this petitioner on 14/7/2022 and he was remanded to the judicial custody. His bail petition came to be rejected by the Sessions Judge. Hence he is before this Court.