BALAGANGADHAR C.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed under Sec. 482 of Cr.P.C praying this Court to quash the criminal proceedings initiated against the respective petitioners in C.C.No.15554/2020 pending on the file of CMM Court, Bengaluru for the offences punishable under Ss. 417, 418, 420, 421, 423, 424, 465, 467, 468, 471, 474, 120B and 201 of IPC.

(2.) Heard the learned counsel appearing for the respective parties.

(3.) The factual matrix of the case of the complainant who is respondent No.2 in both the petitions in the complaint that these petitioners colluding with accused Nos.1 to 4 have indulged in creation of documents with an intention to cheat the prospective purchasers. The petitioners who are the office bearers of Hanumanthanagar Co-operative Bank Limited that is Ex-President, Ex-Vice-President and present Vice-President and Directors have joined hands along with one Lashminasimha Murthy and had entered into a joint agreement with Archana Jayaprasad and the same was registered on 29/10/2014. The registered GPA came to be executed by Archana Jayaprasad in favour of K Lakshminarasimha Murthy and K Lalitha on the very same day and all of them joined together in executing the registered sale deed in favour of Archana Jayaprasad and hence, all of them have indulged in creating of depositing of memorandum of title deed in favour of Manager, Hanumanthanagar Co-operative Bank Limited. It is further contended that all these petitioners knowingfully well that the sale deeds are executed in favour of the brother, brother's wife, sister with an intention to cheat the complainant and prospective purchasers, they have indulged in creation of documents to defeat the claim of the complainant.