SYED AZAMATULLA KHADRI Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioners - accuse Nos.1, 4 and 5 challenging the proceedings in FIR No.0249/2022, registered by the Lingasugur Police Station, for the offences punishable under Ss. 416 , 419 , 464 , 468 and 420 of IPC, on the file of the Prl. JMFC Court at Lingasugur.

(2.) The summary of the FIR is that, the property bearing No.48/1 hissa 2 measuring 18 acres 02 guntas belongs to the complainant and when he went to the Sub- Registrar Office to enquire with regard to sale the land of his younger brother, he came to know that an extent of 04 acres 30 guntas was conveyed in favour of accused No.1 by impersonation.

(3.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent - State.