MALLIKARJUNASWAMY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE petitioner is said to be the accused before the Trial Court. The allegation against the petitioner is that the property bearing Nos. 616/1, F -17/1 and 616/2, F -17/2 near Padma Theatre, Mysore, belongs to one Nagamma. Nagamma is said to have acquired this property by way of a registered gift deed. She is said to have died on 08.01.1994.

(3.) THEREAFTER , there was an attempt to sell the property again by way of an agreement of sale in favour of CW8. It is at that point, that the complainant had discovered the designs of the petitioner and lodged a police complaint alleging that the petitioner had created a forged Will of Nagamma and though he was no relative of hers was seeking to dispose of the property which rightfully belonged to the legal representatives viz., the nine children of Nagamma including the complainant. It is on that basis that a case has been registered against the petitioner.