JUDGEMENT
H.P.SANDESH,J. -
(1.)This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.172/2013 (C.C.No.298/2019) registered by the Chickballapura Town Police Station, Chikkaballapur, for the offences punishable under Ss. 419, 420, 465, 467, 468, 120B of IPC.
(2.)Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.
(3.)The factual matrix of the case is that this petitioner had executed a registered sale agreement in favour of the complainant in respect of the property bearing Sy.No.158/2 measuring 11 guntas on 17/2/2011 after receiving an amount of Rs.3.00 lakhs as an advance but the documents are not supplied to the complainant till 27/5/2013 and also not registered the absolute sale deed in favour of the complainant and on enquiry, the complainant came to know that on 15/3/2010 itself, the very same property was sold in favour of one Murthy and again he has sold the said property in favour of the complainant knowing fully well that the property was already sold to someone else. Based on the complaint, the case was registered against three persons at the time of filing of the charge-sheet, the case has been registered against this petitioner for the aforesaid offences.
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