CHIKKABASAVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader and perused the material on record.

(2.) Cr.No.52/2023 of Chikkajala Police Station is registered against the petitioner on a complaint lodged by the Tahsildar, Yelahanka Taluk, Bengaluru, for offence punishable under Ss. 465 , 468 , 420 and 471 of IPC and Sec. 192(A) of Karnataka Land Revenue Act, 1964.

(3.) The brief facts of the case: The petitioner filed an application for grant of computerised RTC in respect of land bearing Sy.No.73 measuring about 2 acres 20 guntas situated at Uttanahalli, Hobli Jala, Yelahanka Taluk, Bengaluru. Since the RTC extract was not issued to him, he filed a writ petition in WP No.4075/2023 before this Court for issuance of computerized Khata and RTC, which was disposed of on 27/3/2023 observing that it is for the petitioner to make appropriate application before the Tahsildar and further noticing that the documents annexed indicates the name of the petitioner in the relevant column etc. It appears that after verification of the records, the revenue authority noticed creation/forgery of revenue documents pertaining to Government land. Hence, criminal proceedings has been initiated against the petitioner.