MALLIKARJUNA S.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are accused Nos.4 and 5 in Crime No.226/2022, which is registered by Yelahanka Police Station, Bengaluru City for the offences punishable under Ss. 354 , 354(A), 324, 447, 504, 506 read with Sec. 34 of Indian Penal Code, 1860 ('the IPC ' for short) are seeking anticipatory bail.

(2.) Heard the learned counsel appearing for the petitioners and the learned HCGP appearing for the respondent.

(3.) The case of the prosecution is that on the basis of the complaint lodged by one Vijayakumari N., on 07.08..2022, initially FIR was registered by Yelahanka Police Station, Bengaluru City against one Chandrashekar and other persons. In the complaint, it is averred that on 7/8/2022 when the complainant had commenced construction work in the property bearing site No.132, situated at Maruthinagar, Yelahanka 2nd stage, which allegedly belonged to her, some unknown persons came there and tried to stop the work. They also abused the complainant using unparliamentary words and threatened to kill her. During the course of investigation, it was found that accused Nos.4 and 5 had got registered a sale deed in respect of the property which allegedly belongs to the complainant and they along with other accused persons created certain other documents in respect of the site belonging to the complainant.