MIRLE VARADARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The 2nd respondent/complainant has lodged First Information Report alleging that a site bearing No.53-C Khatha No.72/1 situated at Valagerahalli Village, Vaddarapalya, Kengeri Hobli, Bangalore South Taluk measuring 30 x 40 was allotted and purchased by him from the 'Karnataka Minorities Building Owners Society' by virtue of a registered sale deed in the year 1994-95.

(2.) Such being the case, the petitioner and other accused namely Ramaraju created a false documents and have sold the said site in favour of 3rd party. The police registered the FIR against the petitioner and other accused persons for the offences punishable under Ss. 420 , 465 , 471 of IPC against which the present petition is filed.

(3.) Learned counsel appearing for the petitioner submits that the subject site was purchased by the petitioner i.e., T.S.Ramaraju/accused No.2 and in O.S.No.1090/1988 filed by his vendor, the jurisdictional Civil Court has granted decree of permanent injunction restraining the vendor of the 2nd respondent from interfering with the peaceful possession and same has attained finality. Hence, he submits that the dispute between the parties is purely civil in nature, but given a criminal texture so as to pressurize the petitioner to enter into a settlement.