SHASHI KUMAR N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The second respondent lodged the First Information Report alleging that two sites bearing Nos.700 and 701 each measuring 50ft X 80ft belonging to it, were not allotted to any person. However, the accused Nos.1 and 2 created documents as if to prove that the said sites have been allotted in favour of accused Nos.1 and 2 and thereafter have sold the said sites in favour of accused Nos.3 and 4.

(2.) The Police registered the FIR against the petitioners/accused and other accused for the offences punishable under Ss. 465 , 468 , 471 , 420 read with Sec. 34 IPC. Taking exception to the same, this petition is filed.

(3.) Learned counsel appearing for the petitioners submits that the allegation of fabrication of documents is as against accused Nos.1 and 2 and in the absence of any specific allegation against the petitioners-accused Nos.3 and 4, the registration of FIR against the petitioners/accused is without any substance. He further submits that the dispute between the parties is purely civil in nature which is evident from the suit filed in O.S.No.77/2014 against respondent No.2 for permanent injunction.