KAMALAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 to 7 under Sec. 482 of Cr.P.C. for quashing the FIR in Crime No.117/2021 registered by the Halasurgate police station for the offences punishable under Ss. 120B , 420, 465, 468, 471 read with Sec. 34 of IPC.

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

(3.) The case of the prosecution is that on the complaint of respondent No.2-Lakshmi, the police registered a case against the petitioners on 26/6/2021. It is alleged in the complaint that the land in Sy.No.35 situated at Chinnappanahalli village Varthur Hobli, Bangalore East Taluk, measures 14 guntas and in order to grab the said land, the accused created a false document to grab 11 guntas of land which belongs to government and they said to be received compensation from the government for having acquired the land for the purpose of metro rail project. It is further alleged that there is Anjaneyaswamy temple in the said land which also belongs to the Government. Earlier, BDA acquired 3 guntas of land and in the remaining 11 guntas of land, the temple is situated. The complainant-respondent No.2 came to know that the said land has been acquired by KIADB for metro rail project. It is alleged that the petitioners-accused persons created the documents in the name of a Trust and received compensation of more than Rs.4.00 crores, thereby they cheated the government. Hence, prayed for taking action. The police registered FIR, which is under challenge in this criminal petition.