SHUBHAKAR Y. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by Accused Nos.1 and 2 under Sec. 482 of BNSS, 2023, seeking grant of anticipatory bail in respect of Crime No.12/2025 of Seshadripuram Police Station registered for offences punishable under Ss. 34, 120B, 406, 409, 420, 468 and 471 of IPC.

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

(3.) The accusation against the petitioners is that they made a false promise of getting site from the Bangalore Development Authority and received Rs.6.00 lakhs through bank and Rs.14.00 lakhs by way of cash from Shivakumar B.V., and forged the documents on letterhead of BDA. The said Shivakumara B.V., has not filed any complaint. The complaint has been filed by the Police Superintendent of Vigilance Squad BDA. The offences alleged against the petitioners is creating the forged and fabricated documents of BDA. The case of the prosecution is based on the documents. The petitioners have undertaken to cooperate with the police in investigation.