M.SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard. The petitioners are accused Nos.4 and 5 in Crime No.120/2019 of Seshadripuram Police Station. The said case is registered against the petitioners and accused Nos.1 to 3 for the offences punishable under Sections 120(B) , 419 , 468 , 471 , 420 , 504 and 353 read with Section 34 of IPC on the basis of the complaint of Manjunatha Chowdary, the Assistant Commissioner of Police, BDA Special Task Force and Vigilance, Bengaluru.

(2.) The case of the prosecution in brief is as follows:

(3.) The allegations of impersonation and forging the documents are against accused Nos.1 to 3. The petitioners state that, on the representation of accused Nos.1 to 3, in good faith they entered into an agreement of sale with accused No.2. It is submitted that on learning about the fraudulent activities of accused Nos.1 to 3, they cancelled the agreement of sale in their favour. Thereafter, accused Nos.1 to 3 in similar manner entered into successive agreements of sale with one K.C.Keshava Murthy on 15.01.2019 and Janakamma on 18.07.2019.