GANGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. for grant of anticipatory bail to the petitioners/accused Nos.2 to 4 in connection with a case registered in Cr.No.178/2022 at Yelburga police station, for offences punishable under Ss. 406 , 419 , 420 , 465 , 468 , 471 read with Sec. 34 IPC.

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

(3.) It is the case of prosecution that the first informant namely Sukaramappa S/o Basappa Bavoor is the owner of land bearing Sy.No.29/5 (Old No.29/K) measuring about 5 acres 10 guntas situated at Mataladinni village. The accused are nowhere connected to the said land. However, accused No.1 created fake Aadhar card and other documents of the complainant and by forging his signature, transferred the said land in favour of accused No.2, none other than his wife. Further, accused Nos.3 and 4 being the sons of accused No.1 have attested the document as witnesses and thus, all the accused colluding with each other, cheated the complainant and caused loss to him to the tune of Rs.24.00 lakhs.