SHANTHGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed to quash the order dtd. 1/8/2022 passed by the II Additional District and Sessions Judge, at Raichur, dismissing the Crl.Rev.Petn.No.23/2021 and also the order dtd. 26/2/2021 passed by the JMFC-V, Raichur rejecting the application under Sec. 239 of Cr.P.C. in C.C.No.716/2019.

(2.) The summary of the charge-sheet is that, the deceased father of the de-facto complainant was the owner of the subject land and accused Nos.1 and 2 by mortgaging the subject land obtained loan from the finance corporation by impersonating the deceased father of the de-facto complainant.

(3.) The learned Magistrate after accepting the charge-sheet took cognizance of the aforesaid offences. The petitioners filed an application for discharge under Sec. 239 of Cr.P.C. The said application came to be rejected. Against which the petitioners filed Revision Petition under Sec. 397 of Cr.P.C. The learned Sessions Judge dismissed the said revision petition. Taking exception of the same, this petition is filed.