DESAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under Section 482 of Cr.P.C. praying this Court to quash the proceedings in C.C. No.18072/2016 (Crime No.221/2014) pending on the file of VI Additional C.M.M., Bangalore for the offences punishable under Sections 177, 181, 419, 420, 465, 468 and 471 of IPC.

(2.) I have heard Sri. Abhishek Patil, learned counsel on behalf of Sri. Shivaprasad Shantanagoudar, learned counsel for the petitioner virtually and Sri. M. Divakar Maddur, learned High Court Government Pleader for respondent No.1-State and Sri. Vasantha Kumar H.G., learned counsel for respondent No.2 The Karnataka Housing Board.

(3.) The gist of the complaint is that BDA has allotted a residential plot No.177-LIG in the name of H.R. Desai S/o R.H. Desai and a temporary allotment letter has been issued on 30.05.2013. Subsequently, the petitioner/accused - H.R. Desai S/o. Revanna though he is not the H.R. Desai S/o. R.H. Desai by impersonating him as H.R. Desai, has fabricated the documents and submitted the same and got allotment letter dated 26.06.2013 and also got executed the sale deed dated 26.07.2013. On the basis of the complaint, a case has been registered and after investigation, the charge sheet has been filed. Challenging the same, the petitioner/accused is before this Court.