SHIVARUDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) Petitioner is seeking anticipatory bail in connection with a case registered in Crime No.46/2023 of Hosakote Police Station, on a complaint lodged by one Pillegowda son of H.T.Anjinappa, against accused Nos.1 to 10 for offences punishable under Ss. 120B, 420, 467 , 468 and 471 of IPC.

(3.) It is alleged in the complaint that accused Nos.1, 2 and wife of accused No.2, who are known to the complainant since many years, approached him and in the guise of transferring the wine store license in his name, colluding with other accused persons, created fake documents and cheated him to the tune of Rs.1,51,65,000.00.