ARUN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners-accused Nos.3 to 5 have filed this petition seeking to be enlarged on bail in the event of their arrest, in connection with their detention pursuant to proceedings initiated in Crime No.166/2018 for the offences punishable under Sections 417, 419, 420, 465, 468, 470 read with Section 149 of IPC.

(2.) Accused No.3 is petitioner No.1 who is the beneficiary of the agreement of sale stated to be executed by Accused Nos.1 and 2. Accused No.4 is an Advocate who has drafted the agreement of sale and Accused No.5 is the witness to the said document.

(3.) Case of the prosecution that the complainant-Smt.Mallige Kariyappa has filed the complaint stating that she is the owner of the land bearing Sy.No.127 (Mojini No.127) measuring 36 guntas. It is stated that some persons impersonating her have executed an agreement of sale and the said agreement is drafted by Accused No.4 who is an Advocate and Accused No.5 is the witness to the said document. It is stated that Accused No.3 is the beneficiary of the said agreement of sale. Hence, she has sought for action to be taken.