B.R. RANGANATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The top noted petition is filed by the petitioner who is arrayed as accused No.2 in Crime No.95/2019. The said crime was registered against accused No.2- petitioner and other accused for the alleged offences punishable under Sections 447 , 427 read with Section 149 of IPC.

(2.) The allegations in the complaint is that the present petitioner along with one Veerabhadraiah and Manjunath along with 10-12 persons illegally entered into his site and demolished the toilets and bathrooms constructed for workers and have caused loss to the tune of Rs.1,00,000/-.

(3.) On perusal of the written complaint submitted by the complainant, it can be gathered that there is rival claim in regard to title and there are property disputes. The present petitioner, in support of his grounds raised in the claim petition, has placed on record several title documents. Learned counsel for the petitioner submits that there are several litigations pending between the parties. The present petitioner is also asserting right over the title on the basis of registered sale deed dated 15.04.2019.