K.M.LAKSHMAN Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 (in the charge sheet) under Sec. 438 of Cr.P.C., for granting anticipatory bail in Crime No.62/2022 registered by Gulpet Police Station, Kolar District for the offence punishable under Ss. 465 , 468 , 471 , 420 , of Indian Penal Code pending on the file of 2nd Addl. Civil Judge (Jr.Dn.) & JMFC Court, Kolar, Kolar District.

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

(3.) The case of the prosecution is that on 23/6/2022, one Nagaraj, Tahasildar of Kolar taluk had filed a complaint to the police alleging that he has received a file pertaining to land in Sy.No.127 measuring 3 acres 23 guntas situated at Alahalli Village, Vakkaleri Hobli, which was locked land came for sanctioning in favour of the accused No.7-M/s. Sun Large Properties Pvt., Ltd., along with the sanction order allegedly being forged the signature of the Deputy Commissioner of the District and after verifying the colour zerox, he has suspected the genuinity of the sanction order and after making preliminary enquiry, he came to know the signature of the Deputy Commissioner has been forged by the officers of the Revenue Department. After registering the case, accused No.1 was arrested who is the Revenue Inspector of the Vakkaleri Hobli, who has given the survey report along with the mahazar to the Revenue Department for obtaining the sanction order.