G. KARIYAPPA Vs. STATE

JUDGEMENT

(1.) The Crl.P.No.444/2023 is filed by the petitioner- accused No.7, Crl.P.No.12249/2022 is filed by the petitioner- accused No.11 and the Crl.P.No.930/2022 is filed by the petitioner/accused No.10, under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.180/2022 registered by Halasurgate Police Station, for the offences punishable under Ss. 255 , 258 , 259 , 260 , 465 , 468 , 473 , 420 120B read with 34 of IPC , pending on the file of LXII Additional City Civil and Sessions Judge, Bengaluru in S.C.No.1916/2022.

(2.) Heard the arguments of learned counsel appearing for petitioners and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that a suo-motu complaint was registered by Halasurugate police station against the petitioners and others on 19/7/2022. It is alleged that the police received credible information that some persons were selling fake stamp papers at Kandaya Bhavana Bengaluru. Therefore, the police set up a D-kayath customer for purchasing the old stamp papers. Accordingly, the said D-Kayath met one Karthik and requested the old stamp paper for the face value of Rs.50.00 and face value of Rs.10.00. Further, the said Karthik, introduced accused No.1/Vishwanath and the police gave Rs.10,000.00 towards advance for purchasing e-stamp paper and the accused persons said to have charged Rs.5,000.00 for stamp paper for the face value of Rs.10.00 and Rs.6,000.00 for face value of Rs.50.00. Accordingly, a trap was laid on 19/7/2022 at 7.30 a.m. and when the accused No.4 brought the e-stamp paper, the police trapped and seized the stamp paper. During the investigation it was revealed that all these petitioners are also involved in this case. The police arrested the accused No.7 on 20/7/2022, accused No.10 was arrested on 1/8/2022 and the accused No.11 was arrested on 4/8/2022. Earlier their bail petition came to be dismissed, hence they are before this court with successive bail petition.