SRIPAD M. BHAT Vs. STATE

JUDGEMENT

(1.) Accused Nos.3, 4 and 5 in Crime No.20/2023 registered by Shikaripura Town Police Station, Shivamogga, for the offences punishable under Ss. 419, 420, 465, 468, 471 read with Sec. 34 of IPC, pending on the file of Senior Civil Judge and JMFC, Shikaripura, are before this Court under Sec. 438 of Cr.P.C.

(2.) Heard the learned counsel for the parties.

(3.) On the basis of the complaint lodged by Smt. Jaibunisha, Shikaripura Police have registered the FIR in Crime No.20/2023 as against six persons. Petitioners are arrayed as accused Nos.3 to 5 in the FIR. In the complaint, it is averred that complainant's mother had died on 25/8/2002 and after her death, accused Nos.1 and 2 claiming to be her legal representatives have executed sale deed in respect of certain immovable properties in favour of accused No.3. It is in this back ground, the complainant has alleged that all the accused persons have cheated her by committing fraud. Apprehending arrest in the said case, petitioners have filed bail application before the I Additional District and Sessions Judge, Shivamogga, under Sec. 438 of Cr.P.C. in Crl.Misc.No.716/2023. The said application was dismissed on 13/7/2023. It is under these circumstances, these petitioners are before this Court.