CHANDRA MOHAN M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.2, 5, 7 and 8 in Crime No.118/2024 registered by High Grounds Police Station, Benglauru City, for the offences punished under Ss. 120B, 406, 409, 420, 465, 468, 471 read with Sec. 149 of IPC and Sec. 13(1)(a) read with Sec. 13(2) of the Prevention of Corruption Act, 1988, pending before the Court of XXIII Additional City Civil and Sessions Judge and Special Judge (Prevention of Corruption Act), Bengaluru, are before this Court in these four petitions filed under Sec. 439 of Cr.P.C. seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) FIR in Crime No.118/2024 was registered by High Grounds Police Station, Bengaluru City, initially for the offences punishable under Ss. 149, 409, 420, 467, 468 and 471 of IPC against Manimekhalai A and others on the basis of the first information dtd. 28/5/2024 received from A. Rajashekar, General Manager of Karnataka Maharshi Valmiki Schedule Tribes Development Corporation (hereinafter referred to as 'the Corporation' for short). During the course of investigation of the case, accused No.2 was arrested on 15/7/2024, accused No.5 was arrested on 31/5/2024, accused No.7 was arrested on 12/6/2024 and accused No.8 was arrested on 13/6/2024. Investigation in the case is completed and charge sheet has now been filed against 12 persons for the aforesaid offences.