KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Petitioners are seeking anticipatory bail in connection with a case registered in Cr.No.43/2023 of Vishwanathapura Police station, for the offence punishable under Ss. 120B, 420, 465, 468 and 471 of IPC.

(3.) Brief facts of the case are that, the complainant is the owner of the land measuring about 24 acres situated at old Sy.No.122, new Sy.Nos.252, 253, 254, 255, 256, 258, 260, 265 of Bidalur Gram Panchayat, Devanahalli Taluk. The said land was purchased from a partnership firm under the name and style 'Saptagiri Agencies' represented by one Bheemaraju C. by means of a Deed of Conveyance dtd. 25/6/1999. Taking advantage of the fact that the revenue entries of the said land stood in the name of the original vendor, accused No.1 hatched a conspiracy with others and sold the lands to accused No.5-Bimal Kumar Kedia and thereby cheated the complainant etc.