SHRIMANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned HCGP for respondent-State and learned counsel for respondent No.2-complainant.

(2.) Respondent No.2 fi led a private complaint on the f i le of the Prl. Senior Civil Judge and JMFC, Jamkhandi against accused Nos.1 to 13 al leging offences punishable under Sections 120B, 143, 147, 148, 403, 406, 420, 426, 427, 465, 468, 470, 504 read with Section 149 of IPC. It is alleged that accused Nos.1 to 4 are relatives of the complainant and al l the accused by col luding with each other created a document dated 19.5.2018 styled as Memorandum of Partition showing as if the said document was entered into between the complainant and accused No.2. It is submitted that the family of complainant and accused No.2 purchased certain lands measuring to an extent of 19 acres 6 guntas in the year 1999. However, subsequently, by impersonating the complainant, the accused have created revenue records on the basis of fictitious memorandum of partition .

(3.) The learned Magistrate on receiving the complaint, referred the matter for investigation under Section 156(3) of Cr.P.C., which is chal lenged by accused No.7 in this petition.