VARADARAJ R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.2, 4 and 5 under Section 438 of Cr.P.C seeking anticipatory bail, to direct the respondent-police to release the petitioners on bail in the event of their arrest for the alleged offences punishable under Sections 120(B) , 419 , 420 , 465 , 467 , 471 , 468 of IPC, registered in Respondent-police station in Cr.No.302/2017.

(2.) Brief facts of the prosecution case as per the averments of the complaint that the complainant is owner in possession of the property bearing Sy.No.20 situated at Attur village, measuring 4 acres 08 guntas. On 01.09.2017 out of 4 acres 08 guntas, the complainant agreed to sell the 2 acres to Vidyashankar, Prabhakar and Hemanth Kumar and he was shocked to know that certain person claiming himself to be agreement holder of the said property trying to sell the same and rushed to Sub-Registrar Office, Yalahanka and on verification learnt that Sathish.K, a resident of Addiganahalli, Varadaraj of Attur hatched a conspiracy with their associates to knock off the property with Thilak, Vijay and Thimmegowda, created forged and fabricated a un-registered GPA on 18.05.2016, appointed Sathish.K as his Attorney attested by Thilak and another persons and created an agreement of sale on 04.10.2017 and registered by the same before Yalahanka Sub-Registrar office using the fabricated GPA in favour of Varadaraj, agreed to sell 4 acres 08 guntas for 4 crores and the same was witnesses by Vijay and Thimmegowda and accordingly on the basis of the said complaint, the case came to be registered for the above said offences.

(3.) Heard the arguments of the learned counsel appearing for the petitioners/accused Nos.2, 4 and 5, so also learned High Court Government pleader appearing for the respondent-State.