GOUDAPPAGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioners have filed this petition under Sec. 438 of Cr.P.C. praying to grant anticipatory bail in connection with Crime No.36/2023, registered by Bheemarayanagudi police station for the offences punishable under Ss. 416, 419, 420, 463, 464, 465 read with Sec. 34 of IPC.

(3.) The brief facts of the prosecution case are that, the complainant has filed a private complaint under Sec. 200 of Cr.P.C. against the accused persons, alleging that these accused persons by impersonating, created forged documents and received compensation amount of Rs.1,74,113.00 from the Special Land Acquisition Officer of B.Gudi by falsely stating that they are the owners of land bearing Survey No.4, measuring 2 acres 10 guntas of Kudalagi village, Jewargi taluka. As per the complainant, the said land is a joint family property of complainant and same was acquired by the Government of Karnataka under the scheme of Bhima Bridge cum Barrage, thus, the learned JMFC, Shahapur referred the matter under Sec. 156(3) of Cr.P.C. for investigation and to submit final report. Hence, the respondent - police registered a case. The petitioners apprehending their arrest at the hands of the respondent - police filed this petition.