LAKSHMI NARASIMHA PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) 2nd respondent had lodged a complaint alleging that the registered agreement of sale was executed in his favour in respect of the subject land and possession of the subject land was delivered to him by the tenant of the subject property.

(2.) On 8/1/2015, the petitioner-accused along with 50-60 persons have trespassed into the subject land and damaged the CCTV cameras installed in the subject land and also other immovable, thus, causing loss to the 2nd respondent.

(3.) The Police after investigation submitted a charge sheet for the offences under Ss. 447 and 427 of IPC. The cognizance taken for the aforesaid offence is impugned in this petition.