R. KONDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.4 under Sec. 438 registered by Cr.P.C ., for granting anticipatory bail in Crime No.62/2022 registered by Gulpet Police Station, Kolar and charge sheeted for the offences punishable under Ss. 465 , 468 , 471 , 420 , 409 , 467 , 120B , 201 read with Sec. 34 of the Indian Penal Code, 1860 (for short ' IPC ').

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

(3.) The case of prosecution is that on the complaint of one Nagaraj, Tahsildar of Kolar Taluk, filed on 23/8/2022, the police registered the case, wherein it is alleged that the petitioner has submitted a file to the office of Tahsildar, along with the order of the Deputy Commissioner, for grant of land to accused No.5- M/s. Sun Large Properties Pvt. Ltd. and he has suspected the order of the Deputy Commissioner and later, it was confirmed that the order of the Deputy Commissioner has been forged by the accused persons in order to grab the land and to get sanction in favour of accused No.5. After registering the case, the police arrested various accused persons and they have been remanded to judicial custody, wherein it was revealed that the petitioner is the Shirastedar of the darkhast branch, working in the taluk office, forwarded the file for passing a favourable order on behalf of accused No.5. After registering the FIR, the police are making hectic effort to arrest the petitioner. Hence, he approached this Court for granting anticipatory bail which came to be dismissed as withdrawn. Once again, the petitioner is before this Court seeking anticipatory bail.