SHEKHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/accused No.4 is knocking at the doors of this Court calling in question registration of a crime in Crime No.123 of 2024 registered for offences punishable under Ss. 409, 419, 465, 468 and 34 of the IPC and pending before the Additional Civil Judge (Junior Division) and JMFC Court, Doddaballapura, Bengaluru Rural District.

(2.) Heard Sri Pavana Chandra Shetty, learned counsel appearing for the petitioner, Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1 and Sri Sammith S, learned counsel appearing for respondent No.2.

(3.) Facts in brief, germane are as follows:- A complaint comes to be registered by the 2nd respondent alleging that property bearing Sy.No.21/2 measuring 1 acre 30 guntas; Sy.No.21/3 measuring 1 acre; Sy.No.21/4 measuring 1 acre 30 guntas and Sy.No.21/5 measuring 1 acre belonged to his father-in-law one Sri Yalamanchali Jithin Kumar. The allegation is that the property purchased in the year 2019 was the subject matter of General Power of Attorney in favour of the complainant to administrate the property, as his father-in-law is a resident of Andhra Pradesh. The case of the complainant projected is that, on 8/8/2024 he discovers that one Y.M.Jithin Kumar, son of Janardhana Rao, accused No.1 has entered into a sale agreement with accused Nos.2 and 3 in respect of the afore-mentioned property for a consideration of Rs.1.15 crores.