MANJUNATHA A. Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.3 under Sec. 439 of Cr.P.C., for granting bail in Crime No.62/2022 of Gulpet Police Station and charge sheeted for the offences punishable under Ss. 409 , 465 , 468 , 471 , 120(B) , 420 read with Sec. 34 of the Indian Penal Code, 1860 (for short ' 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 complainant-Nagaraj, the Tahsildar of Kolar Taluk filed first information to the Police on 23/6/2022 alleging that he has received a file pertaining to a land in Sy.No.127 measuring 3 acres 23 guntas situated at Alahalli Village, Vokkaleri Hobli, Kolar Taluk which is a locked land, which came for sanctioning in favour of one of the accused namely M/s. Sun Large Properties Private Limited and he found the order of the Deuty Commissioner was in colour xerox and on verification, it is found that it is fake. After registering the FIR, the police arrested this petitioner on 29/6/2022, he was remanded to the Judicial custody. His previous bail petitions came to be rejected twice and hence, once again the petitioner is before this Court.