K. MUNIRATHNAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is listed for admission today, with the consent of both the parties, taken up for final disposal.

(2.) This petition is filed by accused No.1 under Section 482 of Cr.P.C. praying this Court to quash the charge-sheet in Crime No.546/2018 registered by Mahadevapura Police and the order of taking cognizance dated 16.11.2019 for the offences punishable under Sections 420, 465, 468, 471 and 120B read with Section 34 of IPC.

(3.) The factual matrix of the case is that the accused and the complainants are the partners of the partnership firm and they entered into joint development agreement in respect of Survey No.88/1 to the extent of 37.04 guntas of land. There were differences between them and hence in terms of mutual settlement between the parties, complainant No.1 executed 11 sale deeds on 28.09.2017. It is the allegation that while taking the signature in respect of those 11 sale deeds, the petitioner herein and other accused persons have forged the signature of the complainant and obtained the sale deed in favour of accused No.2. Hence, the complaint is lodged on 08.11.2018 that the petitioner forged the signature of the complainant and executed the sale deed in favour of accused No.2. The police have registered the case and investigated the matter and filed the charge-sheet. Hence, the petitioner herein is before this Court praying to quash the proceedings.