J V YASHODHARA Vs. STATE

JUDGEMENT

(1.) THIS Criminal Revision Petition under Section 397 r/w Section 401 of Cr.P.C. is directed against an order dated 10.02.2014 taking cognizance of the offence punishable under Section 192 (A and B) of Karnataka Land Revenue Act and Sections 191, 197, 198, 465, 467, 468, 471 of IPC against the revision petitioner who is accused No.5 in C.C.No.2952/2014 on the file of the Chief Metropolitan Magistrate, Bangalore.

(2.) THE revision petitioner herein is the accused No.5 in C.C.No.2952/2014 on the file of the Chief Metropolitan Magistrate, Bangalore. One Abdul Rasheed M owner of site No.822, 4TH Block, Koramangala, Bangalore executed a Gift Deed on 19.05.2005 in favour of his wife Smt. Zareena Begum in respect of site No.882 and presented the Gift Deed before the revision petitioner who was then working as Senior Sub - Registrar, Bangalore South Taluk who in turn registered the Gift Deed. The boundaries of the property shown in the Gift Deed are as under: "XXX XXX XXX."

(3.) SUBSEQUENTLY , on 06.07.2010 Abdul Rasheed M executed a Rectification Deed in favour of his wife Smt. Zareena Begum in respect of site No.882 gifted to his wife by Gift Deed dated 19.05.2005 and presented the Deed before the revision petitioner who in turn registered the same. The boundaries of the property shown in Rectification Deed are as under: