JOYCE REENA RASQUINHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard both the sides and perused the material on record.

(2.) Petitioner/accused No.1 is seeking anticipatory bail in a case registered in Cr.No.20/2023 at Mangalore Rural Police Station for offence punishable under Ss. 406, 420, 506 r/w 34 IPC .

(3.) The complainant by name Alwyn John Dsouza filed a private complaint under Sec. 200 Cr.P.C. before the learned Magistrate which was referred to police for investigation and on that basis the above case is registered against the petitioner and another. It is alleged that the complainant and the accused entered into sale agreements in respect of flat Nos.103 and 104 situated at Red Rock Height in Neermaga village of Mangaluru Taluk, for a sum of Rs.9,65,511.00 and Rs.15,77,734.00 respectively. Accused No.1 executed two sale deeds in favour of the complainant. However, accused No.2 on the ground that he has already registered the sale agreement with accused No.1, started troubling and harassing the complainant and came with goonda elements near the complainant's flat and threatened the complainant and his family members etc.