CHANDRASHEKAR C Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The 2nd respondent in the appeal, the complainant, alleged that a series of transactions at the behest of persons arrayed as accused numbers 1 & 2 deprived him of the lands owned by him, the consideration of which was syphoned off. The allegation was not only against A-1 & A-2 but also against the so-called purchasers who were arrayed as accused nos. 5 to 95 and 124 to 139.

(3.) Many accused jointly, and the present appellant and another separately filed applications to quash the complaint which was unsuccessful before the High Court. In the present appeal, the appellant alone, who was arrayed as A-22, impugns the order of the High Court on the facts particular to him. Insofar as the appellant herein is concerned, he had purchased a site bearing Nos. 24 and 25 in Survey No. 4 of Beretena Agrahara Village, Begur Hubli, Bengaluru South Taluk from the 2nd respondent under a registered sale deed dtd. 30/1/2020 for a total consideration of Rs.44,40,000.00 (Rupees forty four lakhs and forty thousand) A rectification deed was also executed to correct the boundaries, to make it in accordance with the actual boundaries on the ground, which was dtd. 16/3/2020. The appellant's contention is that the entire consideration has been paid.