SHIVASHANKRAPPA Vs. STATE BY HALUSURU GATE P. S.

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.9 under Sec. 439 of Cr.P.C for granting bail in Crime No.180/2022 registered by the Ulsoor gate police station, Bengalore, now pending in S.C.No.1916/2022, on the file of the LXII Additional City Civil and Sessions Judge at Bengaluru, filed charge sheet for the offence punishable under Ss. 255, 258, 259, 260, 465, 468, 473, 420 read with 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 on the suo-motu complaint registered by the Ulsoor gate police on 19/7/2022 alleging that as per their information some fake e-stamps were being sold in the Kandaya Bhavana Bangalore. Hence they set up a D-kayath Customer, who contacted one Karthik, accused No.2 for stamp paper then he introduced to the accused No.1. Accordingly, the police paid money for obtaining fake e-stamp papers by paying Rs.10,000.00 as advance amount. On the same day, the accused Nos.3 and 4 brought the stamp papers and the police trapped them. The accused Nos.1 to 4 were arrested on the voluntary statement and this petitioner was also arrested on 1/8/2022. He was remanded to judicial custody, where his earlier bail petition came to be rejected in Crl.P.No.10486/2022 dtd. 5/12/2022, hence once again he is before this court.