MICHEAL FLOYD ESHWER Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in Criminal Case No. 85 of 2018 pending before the III Additional Civil Judge and JMFC, Mysore and has also sought for quashing of entire proceedings right from registration of FIR in Crime No. 46 of 2013.

(2.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:

(3.) On one occasion, during the month of November/December 2004 the complainant appears to have called the petitioner and informed him that he possesses two immovable properties at Mysuru-one, a factory and the other, a residential house and also a coffee estate in Wayanad District, Kerala State, and with his old age, he is not in a position to maintain both the properties and desired to dispose them off. The petitioner was informed that he was willing to sell all the three properties, if he would get an appropriate price for the said properties. In furtherance of the desire to sell all the properties, the complainant handed over all the documents of his factory and requested the petitioner to find a purchaser, who is willing to pay him an amount of Rs.3.00 crores by way of bank transaction and any other higher value in cash.