KANDELA PREM KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.1 in Crime No.43/2022 of Vishveshwarapuram Police Station, Bengaluru City, for the offences punishable under Ss. 465 , 468 , 471 , 420 , 419 , 120B read with 34 of IPC .

(2.) Heard the learned counsel appearing 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 is the owner of the BDA., Site bearing No.867, Banashankari 6th Stage, 10th Block, the same was allotted in favour of the complainant on 13/3/2022 and the Site was registered on 16/1/2003 and all the documents are standing in the name of the complainant. That on 31/8/2021, this petitioner had purchased the said property from accused Nos.2 and 3. Based on the strength of the fictitious documents, the loan was availed from the Bank and caused loss to the tune of Rs.65.00 Lakhs.