SHYAMARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition is filed by the petitioner- accused No.4 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.180/2022 registered by Halasurgate Police Station and charge sheeted for the offences punishable under Ss. 255, 258, 259, 260 , 465, 468, 473, 420 read with 34 of IPC, pending on the file of I Addl. CMM Court, Bengaluru

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

(3.) The case of the prosecution is that suo-motu complaint was registered by the Halasurgate police station, Bengaluru, against the petitioner and others on 19/7/2022, for the aforesaid offences, alleging that they received credible information that some persons were selling the fake E-stamps at Kandaya Bhavana, Bengaluru. Therefore, the police set up a D-Kayath customer for purchasing the old stamp papers near Kandaya Bhavana. Accordingly, the D-Kayath police man, met one Karthik, asked about the old stamp paper for the face value of Rs.50.00 five in numbers and stamp papers for the value of Rs.10.00 five in numbers. Then Karthik asked to meet one Vishwanath/accused No.1 and later, the said Vishwanath told D-Kayath police to give a sum of Rs.10,000.00 as advance amount and for the purpose of giving e-stamp for the face value of Rs.10.00, they have charged Rs.5,000.00 and to give e-stamp for the face value of Rs.50.00, they have charged Rs.6,000.00. Accordingly, on 19/7/2022 at 07:30 a.m., accused No.3 and petitioner-accused NO.4 brought the said e-stamp papers. Then police trapped them and seized ten stamp papers under seizure panchanama. During investigation, the accused were arrested and remanded to judicial custody. The bail application of this petitioner came to be dismissed on 23/9/2022. Now the petitioner is once again before this Court after filing of the charge sheet.