RAVI SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioner - accused No.4 challenging the proceedings in C.C.No.1288/2022 on the file of the II Additional Civil Judge and JMFC, at Bidar, for the offences punishable under Ss. 166, 167, 465, 466, 467, 468, 471, 474 , 120-B, 420, 447 and 506 read with Sec. 34 of IPC.

(2.) The summary of the charge-sheet is that FIR was lodged by the respondent No.2 - de-facto complainant alleging that the petitioner - accused No.4 is the niece of the de-facto - complainant and the petitioner - accused No.4 by forging the signature of his deceased grandfather created a WILL bequeathing the subject property in his favour and by virtue of the WILL, got his name mutated in the revenue records. The only allegation against the petitioner - accused No.4 is that at his instance the WILL was created.

(3.) The learned Magistrate after accepting the charge-sheet took cognizance of the aforesaid offences and issued summons. Taking exception of the same, this petition is filed.