SHASHIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 482 of BNSS-2023 seeking anticipatory bail in Crime No.213/2024 of New Town Police Station, Bidar, registered for the offences punishable under Sec. 420, 468, 416, 447, 504 and 506 of IPC.

(2.) The case of the prosecution is that the disputed plot bearing No.255 belongs to husband of first informant, to which she succeeded on the death of her husband. The husband of the first informant died on 28/4/2021. It is alleged that the petitioner fabricated the sale deed stating that the husband of the first informant has sold the said plot to the petitioner on 29/6/2018 by executing a registered sale deed bearing No.5800/2017-18. It is alleged that on 1/4/2024, the petitioner has trespassed into the said plot, threatened the first informant and asserted his title deed. The first informant on coming to know about the fabrication of the sale deed, filed a complaint against the petitioner. The said complaint came to be registered in Crime No.213/2024 of New Town Police Station, Bidar for the aforesaid offences. The petitioner apprehending his arrest had filed a petition before the learned Sessions Court and the same came to be rejected. Therefore, the petitioner is before this Court seeking anticipatory bail.

(3.) Heard the learned counsel for the petitioner and the learned AGA for the respondent - State.