NAWAZ PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under Section 438 of Cr.P.C seeking to enlarge him on anticipatory bail in the event of this arrest in Crime No.161/2017 of Mulbagal Town Police Station for the offences punishable under Sections 468, 471 and 420 of IPC.

(2.) The case of the complainant/Commissioner, TMC, Mulbagal is that, when he verified the documents pertaining to katha No.9923/5 of Mulbagal Town, it was registered in the name of Vijaya Kumari w/o Pattabi of Mallekuppa Village by using forgery documents by the accused/petitioner herein and there was no 'e' property Form No.3. It is alleged that one Nawaz Pasha i.e., the petitioner herein while executing registered sale deed, produced records, which are forged in respect of property No.4182, katha No.9923/5 measuring 90x40 feet, which was registered in the name of one Smt.Vijaya Kumar. On the basis of the complaint, the respondent/police have registered the case against the petitioner herein for the aforesaid offences.

(3.) The petitioner has stated that he is innocent and law abiding citizen. He has not committed any offences. He is permanent resident of the address given in the cause title of the petition. He is having old aged parents, wife and children who are depending upon him. He is ready to abide by the conditions that may be imposed by this Court and ready to offer surety. On these grounds, he prays to allow the petition and release the petitioner/accused on anticipatory bail.