C. GOPALAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner - sole accused seeks quashing of the impugned complaint and FIR dtd. 29/4/2024 registered in Crime No.366/2024 by the 1st respondent - Police, pursuant to a complaint dtd. 29/4/2024 lodged by the 2nd respondent - de facto complainant for alleged offences punishable under Ss. 406, 420, 465, 468 and 471 IPC and for other reliefs.

(2.) Heard learned Senior counsel for the petitioner and learned Addl.SPP for 1st respondent-State and learned counsel for the 2nd respondent and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the petition and referring to the material on record, learned Senior counsel for the petitioner invited my attention to the impugned complaint and FIR in order to contend that necessary ingredients constituting the alleged offences have not been made out by the 2nd respondent. It was submitted that the petitioner and 2nd respondent and his brothers Sri.N.M.Tulasi Ram and Sri.N.M.Ravi had entered into agreements in relation to immovable property from 2003 onwards and the 2nd respondent is illegally attempting to convert an alleged civil dispute into a criminal action by filing the impugned complaint, which deserves to be quashed. In support of his contentions, learned Senior counsel placed reliance upon the following judgments:-