RAJU CHILUKURI Vs. STATE

JUDGEMENT

(1.) The present petition is filed by accused No.1 under Section 438 of Cr.P.C. for grant of anticipatory bail in Crime No.21/2018 of CEN Crime Police, Davanagere for the offences punishable under Sections 380, 454, 457, 465, 468, 420 r/w. Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent- State.

(3.) The gist of the complaint is that the complainant and petitioner-accused No.1 are friends. They were doing Class-I contract at Davanagere. He used to visit the office of the complainant along with his friend Yogananda and used to discuss the tender on civil works. It is further alleged that the complainant has purchased five sites in the name of his wife in the year 2013 and as the khathas were not transferred and therefore, he discussed the same with accused No.1. At that time, accused No.1 informed that he will get the khathas transferred through Yogananda and he had kept the documents of the said five sites with him. Thereafter the said documents said to have been lost from the office. Subsequently, the complainant asked accused No.1 about the said documents. He informed to get certified copies of the said documents to get the khathas transferred. It is further alleged that subsequently, the complainant noticed that the said documents have been used by the accused persons to obtain loan of Rs.35 Lakhs from Canara Bank and he also came to know that the signatures have been forged by accused Nos.1 and 2. The said documents have been pledged by the accused persons as surety for the said loan. On the basis of the complaint, a case has been registered.