H. M. ABHISHEK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.3 in Crime No.183/2022 registered by the Mudigere Police, Chikkamagaluru, for the offences punishable under Ss. 409, 464 of IPC and Ss. 192(a) and 192(b) of Karnataka Land Revenue (Amendment) Act, 2007 is before this Court under Sec. 438 of Cr.PC.

(2.) Heard the learned counsel for the parties.

(3.) On the complaint lodged by the Tahsildar, Mudigere Taluk on 13/12/2022, Mudigere Police had registered Crime No.183/2022 for the aforesaid offences against Lakshmana, Revenue Inspector, Mudigere, and others. In the complaint it is alleged that on the application filed by the petitioner herein for regularization of his unauthorized occupation and cultivation of the land bearing Sy.No.20 measuring 2 acres situated at Hiresigara Village, Gonibeedu Hobli, Mudigere, accused Nos. 1 and 2 had created fraudulent documents so as to enable the petitioner to get favourable order from the competent authority.