MOHAN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this application seeking to enlarge him on anticipatory bail in the event of his arrest in Crime No.358/2018 registered by the Bilikere Police Station, Mysuru District for the offences punishable under Sections 465, 420, 468, 381 read with Section 34 of IPC pending on the file Additional Civil Judge (Sr.Dn.) and CJM Court, Hunsur, Mysuru District.

(2.) The complaint that has been lodged makes out a case that entries in the Hagaranahalli Demand Register has been taken out of the office illegally and the petitioner colluding with the Gram Panchayat attendant Siddashetty, who has been arrayed as accused No.2 have got entered entries which are not genuine in the Register so as to confer the benefit on the petitioner. The FIR has been filed detailing commission of offences punishable under Sections 465, 420, 468, 381 read with Section 34 of IPC.

(3.) The substance of the complaint relates to certain illegal entries said to have been made in the Demand Register Extract benefiting the petitioner herein with the connivance of accused No.2. It is stated that though charge sheet has not been filed, however, relevant records have been seized and this fact has not been controverted. As the evidence in substance is documentary evidence and as the said records are now in the custody of Investigating Authority, a case is made out for enlarging the petitioner on anticipatory bail, subject to conditions.