MOHANRAJ Vs. STATE

JUDGEMENT

(1.) This petition is filed by petitioners/accused Nos. 1 to 4 and 6 under Sec. 482 of Cr.P.C., for quashing the FIR in Crime No.5/2022 registered by Vidyaranyapura Police on the complaint referred by the learned Magistrate under Sec. 156(3) of Cr.P.C for the offences punishable under Ss. 463 , 464 , 467 , 468 , 380 , 504 , 506 read with Sec. 34 of Indian Penal Code.

(2.) Heard learned counsel for the petitioner, learned High Court Government Pleader for the respondent No.1-State and learned counsel for respondent No.2.

(3.) The case of the petitioners is that respondent No.2, who is said to be the maternal uncle of petitioner No.1 filed a private complaint before the learned Magistrate and got it referred to the police for investigation. It is alleged that the mother of petitioner No.1 is said to be the owner of the property bearing No. 165 and petitioner No.1 is said to be working in the military. Petitioner No.1's mother was said to have executed a gift deed in favour of the respondent No.2, and later respondent No.2 was said to have executed a GPA in favour of petitioner No.1, who was said to be residing in the house. Now, respondent No.2 claims that he never executed the GPA in favour of petitioner No.1, that he stole the original title deed from the house, and that he created the GPA in his name; thus, the complaint was filed.