SUBRAMANI M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C. No.528/2019 pending on the file of Principal Civil Judge and JMFC, Anekal, and charge sheeted for the offences punishable under Ss. 419 , 420 , 464 , 465 read with Sec. 34 of IPC.

(2.) During the pendency of this case, the petitioner through his advocate, has filed an application on 12/10/2022 for compounding the offences. Respondent No.2, who is said to be a senior citizen, is present before the Court and she has also filed an affidavit to that effect.

(3.) The case of prosecution is that respondent No.2 filed a complaint against the petitioner stating that she is the owner of the property and somebody impersonated her. Subsequently, the petitioner came to know of the impersonation and filed an application for cancellation of the agreement of sale and accordingly, the agreement of sale is cancelled. Now the property is given back to respondent No.2. Further, the petitioner is also said to have filed a complaint against imposters, which is pending.