NETHARAVATHI S ALIAS CHAITHRA, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ACCUSED No.3 in C.C. No.25964/2012 pending on the file of Chief Metropolitan Magistrate, Bangalore, has come up in this petition seeking quashing of the proceedings in the said criminal case. Admittedly, the said proceeding is initiated pursuant to a complaint in Crime No.229/2011 registered with Yelahanka Police Station, Bangalore, for the offences punishable under Sections 420, 465, 468 read with Section 34 of IPC.

(2.) IT is seen that the crime No.229/2011 is registered pursuant to a complaint, which is filed by 2nd respondent, N.S. Vishwanath. The matter was investigated by the Police and chargesheet is filed for the said offences against accused Nos.1 to 3. Incidentally, accused No.1 is the husband, accused No.2 is the mother of accused No.1 and accused No.3 is the wife of 1st accused and the complaint is with reference to accused Nos.1 to 3 passing off a site not belonging to them in favour of the complainant by misrepresenting to him and collecting from him a sum of Rs. .6,00,000/ -.

(3.) THE material on record would disclose that the petitioner herein, who is wife of 1st accused and daughterin - law of 2nd accused is also daughter -in -law of a person, who is an employee of Judicial House Building Cooperative Society (for short, the 'Society'). It is stated that the father -in -law of petitioner herein with the assistance of his son, 1st accused, is said to have attempted to transfer the property of Society in favour of the 1st accused and on the basis of false and forged documents, accused Nos.1 to 3 along with father of accused No.1 are said to have made an attempt to sell the said property in favour of the complainant, 2nd respondent herein. Hence, a complaint was filed into which, investigation was conducted. Police having found prima facie case, filed a chargesheet, which is registered as criminal case in C.C. No.25964/2012. In the said proceedings, the petitioner herein is accused No.3. She has come up in this petition seeking quashing of the proceedings on the ground that she has entered into a settlement with the complainant, 2nd respondent herein. Therefore, accepting the settlement, proceeding in C.C.No.25964/2012 is sought to be quashed.