B.G. RANGASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No.1 under Section 438 of Cr.P.C. praying this Court to release him on anticipatory bail in the event of his arrest in Crime No.251/2014 (PCR No.465/2014) of Kyathasandra Police Station, Tumakuru for the offence punishable under Section 420 read with Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State.

(3.) The gist of the complaint is that on 23.01.2014 the present petitioners along with accused No.1 sold site No.1-C measuring 30 x 40 feet to the complainant at the rate of Rs.1,100/- per sq. feet by receiving a sum of Rs.6,00,000/- knowing fully well that the said site belongs to one N.Srinivas, but they have manipulated the documents and in this regard, the case has been registered. As could be seen from the records thereafter, the matter was referred under Section 156(3) of Cr.P.C. Police after investigation filed a 'B' Report and the said 'B' Report has been protested by the complainant and now, the Court has taken the cognizance. Being apprehended, the petitioners/accused are before this Court.