RAYMOND DSOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for quashing the FIR in Crime No.10/2022 registered by Shirva Police, District Udupi, for the offences punishable under Ss. 465, 468 and 471 of IPC pending on the file of III Additional Civil Judge and JMFC Court, Udupi District, Udupi.

(2.) Heard the arguments of learned counsel for the petitioner, learned High Court Government Pleader for respondent No.1-State and learned counsel for the respondent No.2.

(3.) The case of prosecution is that on the complaint of respondent No.2-Arthur Menezes, who filed first information on 13/2/2022, the police registered the case against the petitioner-accused. It is alleged in the complaint that the Deputy Commissioner said to be granted conversion order in favour of the petitioner in respect of Sy. No.364/39 measuring 0.10 acre of Shirva Village. It is further alleged that the land in Sy. No.364/28 belongs to the State Government, which is nothing but a karab land. The petitioner obtained the conversion order in respect of his property, which is adjacent to the property of the complainant, by showing Sy. No.364/28 as a road. It is also alleged that the petitioner-accused created the false documents and produced the same before the Deputy Commissioner for the purpose of obtaining the conversion order. Hence, prayed for taking action. The police registered the case and issued FIR, which is under challenge.