M. SAMPOORNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of the Code of Criminal Procedure (' Cr.P.C .' for short) praying to quash the proceedings in PCR No.58/2010 pending on the file of the Additional Civil Judge and JMFC, Devanahalli insofar as it relates to the petitioners on a private complaint lodged by respondent No.2 for the alleged offences punishable under Sections 120(B) , 419 , 420 , 467 , 468 , 474 and 506(B) r/w 34 of IPC.

(2.) Heard the learned counsel for the petitioners and learned HCGP for respondent No.1. None appears for respondent No.2. It is noticed from the order sheet that on earlier occasion also respondent No.2 had remained absent.

(3.) The complainant in PCR No.58/2010 has filed the complaint alleging that she is the owner of the properties bearing Survey Nos.89/1 and 89/2 measuring 4 acres 8 guntas situated at Solur village, Kundana Hobli, Devanahalli Taluk and accused nos.1 to 3 in PCR No.58/2010 are guilty of impersonation and forgery by which they have created false documents and have sold the same in favour of accused nos.4 & 5 therein i.e. the petitioners herein. It is further alleged in the said complaint that when the complainant went near the properties all the accused including accused nos.4 & 5 threatened the complainant and thereby all of them including the petitioners herein are guilty of criminal intimidation punishable under Section 506 of IPC.