T.L.RAMACHANDRA REDDY Vs. M.SRINIVAS REDDY

JUDGEMENT

(1.) The petitioners/accused Nos. 1 to 4 are before this Court calling in question proceedings in C.C.No.7544 of 2020 pending on the file of the II Additional Civil Judge and JMFC, Anekal, Bangalore Rural District arising out of PCR No.451 of 2019 registered for offences punishable under Ss. 447 , 420 and 468 of the IPC.

(2.) Heard Sri R.G.Hegde, learned counsel appearing for the petitioners. The respondent though served long ago remained absent and unrepresented even on the date when the matter was heard and reserved for its order.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:- The respondent/complainant registers a complaint invoking Sec. 200 of the Cr.P.C. in PCR No.451 of 2019. The case of the complainant is that he has purchased property in Sy.No.16/1 measuring one gunta out of 28 guntas of Thirupalya Village, Jigani Hobli, Anekal Taluk from accused No.1/Sri.T.L.Ramachandra Reddy in terms of a registered sale deed dtd. 1/4/2006. In terms of the sale deed, it is the claim of the complainant that accused No.1 had delivered vacant possession of the subject property to him and revenue entries were also changed into his name pursuant to the said sale deed. It is the further case of the complainant that when he visited the property in the year 2017, he was shocked to know that accused Nos. 1 to 6 had illegally entered his property and had began construction of a multistoried building. It is his claim that he made efforts to lodge a complaint before the jurisdictional police, but they refused to entertain the complaint against accused No.1 and had advised the complainant to approach the civil Court as the matter was civil in nature. It is then the complainant claims to have registered the private complaint for the aforesaid offences.