VIJAYAMAHANTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The registration of FIR for the offences punishable under Ss. 416 , 419 , 464 , 468 , 420 of IPC is impugned in this petition by the accused No.6.

(2.) The summary of the charge sheet is that, the subject land belongs to the informant, and the accused No.2, by impersonating the informant, executed an unregistered sale deed in respect of the subject land in favour of the accused No.1, and the accused Nos.3 and 4 are the witnesses. On 17/11/2021, the unregistered sale deed without possession was registered in the office of which the accused is the Sub- Registrar.

(3.) Though the respondent No.2 has been served with notice, he has not chosen to appear in person or through his counsel.