DAYANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed this petition under Section 482 of Cr.P.C., for quashing the FIR and complaint registered in Crime No. 38/2021 dated 27.03.2021 for the offences punishable under Sections 420, 465, 468, 471, 509 read with Section 34 of IPC pending on the file of the III Additional Senior Civil Judge and CJM Court, Dharwad.

(2.) On the basis of the complaint filed by respondent No.2 herein, the police have issued FIR in Crime No. 38/2021 for the offences punishable under Sections 420, 465, 468, 471, 509 read with Section 34 of IPC. It is alleged that the Dakshina Bharath Hindi Prachara Sabha is the owner of the property bearing CTS No.139/1B and from 1999 till 2020 June, the present petitioners by forging the signature in the name of Secretary on a letter head got created a perpetual lease deed and thereby cheated Hindi Prachara Sabha. Hence, complaint came to be lodged against the petitioners. Being aggrieved by lodging of the complaint, the petitioners have filed this petition for quashing the FIR and the complaint on various grounds.

(3.) Heard the learned counsel for petitioners and also the counsels for respondents.