VIJAYA KUMARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners who are the owners of property bearing Sy. No. 91 of Madepanahalli Village, Bengaluru, have filed the present petition seeking to be enlarged on bail in the event of their arrest consequent to the proceedings in Crime No.142/2019 for the offences punishable under Sections 120B, 420 read with Section 34 of IPC.

(2.) It is the case of the complainant that the petitioners had executed a GPA in his favour on 11.10.2018 along with an agreement of sale and have cancelled the same without notice to the complainant and further submitted that the complainant has paid a sum of Rs.3,80,00,000/- and hence, they have cheated the complainant by canceling the GPA.

(3.) Petitioners submit that they are the owners of property bearing Sy. No. 91 measuring 18.17 acres situated at Madepanahalli Village, Bengaluru. It is further submitted that on 11.10.2018 on the basis of the alleged GPA, the complainant registered a sale deed in his favour representing himself as a vendor. It is further submitted that a civil case in O.S.No.1668/2018 (F.R.No.1735/2018) was filed against the complainant by the petitioners herein and an order of injunction had been passed restraining the complainant from alienating or encumbering the suit schedule property or from interfering with the peaceful possession and enjoyment of the plaintiffs over the suit schedule property. The said order is passed on 22.11.2018.