PUSHPA BANSAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Case against petitioner No.1 is abated as per order dated 26.09.2020.

(2.) I have heard the learned counsel Sri.Mahesh S. for petitioner-accused No.2 and Sri.M.Divakar Maddur, the learned High Court Government Pleader for respondent No.1-State. The learned counsel for respondent No.2 has remained absent.

(3.) Brief facts of the case as per the complaint are that petitioner No.1 has created a possession certificate dated 20.11.1991 and sale deed dated 10.12.1993 though there is no documents disclosing that such allotment letter and sale deed have been executed by the BDA. It is further alleged that petitioner No.1 and her GPA holder one Sameer Gupta have created a forged documents and have obtained the property with an intention to cheat the BDA. On the basis of the said complaint a case has been registered.