NANJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., praying this Court to enlarge the petitioner/accused No.1 on bail in respect of Crime No.136/2021 registered by Chikkajala Police Station, Bengaluru City, for the offences punishable under Ss. 419 , 420 , 465 , 468 and 471 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 petitioner earlier has approached this Court by filing an anticipatory bail petition under Sec. 438 of Cr.P.C., in Crl.P.No.1653/2022 in respect of Crime No.136/2021 for the offences punishable under Ss. 419 , 420 , 465 , 468 and 471 of IPC. This Court elaborately considered the material on record and dismissed the bail petition with cost of Rs.1,00,000.00 and certain guidelines are also given when an attempt is made to commit the fraud on the Court. The guidelines were given to the registry and also to the District Courts through out the State to evolve mechanism with modern technology to curb the practice of fraud on the Court and verify every application for being filed for regular or anticipatory bail as to whether such similar petitions for bail has been made before any other Courts and issue necessary circulars with approval of Hon'ble The Chief Justice.