VARAPASAD REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Senior, Sri. K. Suman, appearing for the petitioner, Sri. K.S. Abhijith, learned HCGP appearing for respondent No.1 and Sri. Prakash A., learned counsel appearing for respondent No.2 and have perused the material on record.

(2.) The petitioner is before this Court calling in question the proceedings in Crime No.175/2021 registered on 6/9/2021 for offences punishable under Ss. 465, 468, 471, 420 and 34 of the IPC. The petitioner is accused No.3.

(3.) Brief facts that leads to the petitioner to this petition before this Court is that: The petitioner claims to be a builder, who has developed the various properties in and around Bangalore. In furtherance of his business activities, a joint development agreement dtd. 15/4/2013 was entered into between one K. Vasantha Kumar and his wife V. Jayalakshmi for developing the property in Site Nos.30, 49 and 50, Municipal No.9 at 5th Main, Ittamadu, Banashakari 3rd stage, Bengaluru. The site was measuring about 5,131 sq.ft. The other factors of the transactions are not germane for consideration of the present lis. In terms of joint development agreement, accused Nos.1 and 2, the owners of the property had to get all the requisite permissions for construction of building, and such construction would be done by accused No.3 - petitioner, developer. Construction in terms of the permission that was sought at the hands of the competent authority was completed by the petitioner in the year 2014-15.