M. RATHNAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SRI . B.T. Venkatesh, learned S.P.P. -II, is directed to appear in this case, on behalf of the 1st Respondent -State.

(2.) NOTICE to Respondent No. 2 is unnecessary as no adverse order is passed. Hence notice to Respondent -No. 2 is dispensed with.

(3.) THE brief factual matrix of the case are that, the Special Land Acquisition Officer (for short, 'Spl. LAO'), Karnataka Industrial Area Development Board (for short, 'KIADB'), lodged a complaint on 13.02.2009 making allegations against some persons that, a person by name Jayapal, posing himself as son of Sri. Bhavani Shankar Rao and by means of creating five Power of Attorneys, has received a sum of Rs. 7,13,643/ -. It is also alleged that the said five Power of Attorneys were forged and this petitioner is the Notary, who notarized the said Power of Attorneys and it is stated in the charge sheet papers that all the accused persons are involved in committing fraud against the Spl. LAO.