SARVAMANGALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER and counsel remained absent before the court.

(2.) HEARD the learned High Court Government Pleader. Perused the records.

(3.) THE records disclose that one S. Mani S/o Late Shivamurthy lodged a complaint stating that complainant and the accused were running a partnership business in the name of Sign Tech and they are dealing the business of sign boards. In this context they had opened a S.B. account in No. 9142 in Sri Subrahmanya Cooperative Bank in the name of a joint account and they were dealing with the business. Thereafter the complainant left the said business and the partnership business came to an end. The accused No. 1, the petitioner herein has in fact forged the signatures of the complainant S. Mani and drawn the amount and thereby cheated the complainant. On these allegations the FIR was registered and the police have investigated the matter and submitted the charge sheet.