MOOLCHAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have approached this Court seeking quashing of the entire proceedings in C.C.No.484/2015 pending on the file of I-Additional JMFC, Bidar, arising out of Crime No.29/2012 of Bidar Market Police Station, for the offences punishable under Sections 419, 465, 467, 471, 109, 201, 420 r/w Section 34 of IPC.

(2.) Heard Sri Ameet Kumar Deshpande, learned counsel for petitioners and Sri Sharanabasappa K. Babshetty, learned counsel for respondent No.2.

(3.) The allegations made in the charge sheet papers are that a person by name Ravikiran lodged a complaint before the Police Sub-Inspector, Market Police, Bidar, stating that himself and his mother are the owners of land bearing Sy.No.115/E measuring 3 acres and land bearing No.5/AA measuring 2 acres 30 guntas. It is alleged that petitioners who are arraigned as accused persons in collusion by means of impersonation have got registered the said lands in favour of one Basappa Kallappa Kaddi of Haroorageri village, Bidar. It is specifically contended that the accused Anuradha Anil Hanchate posing herself as if mother of the complainant by name Rameshwari Bai W/o Ramanand Garje executed a sale deed in favour of said Basappa on 23.05.1996 at the Sub-Registrar office in Bidar in Registration No.628/96-97. It is also alleged that another accused by name Moolchand Harishchandra Garje posing himself as the complainant by name Ravikiran S/o Ramanand Garje executed a sale deed pertaining to the land bearing survey No.5/AA in favour of said Basappa in the office of the Sub- Registrar, Bidar in Registration No.629/96-97 dated 23.05.1996. It is alleged that complainant went to the Sub-Registrar Office, Bidar and found that the forged signatures of the complainant and his mother have been made by said Moolchand Harishchandra Garje and Anuradha Anil Hanchate. He found that those signatures do not belong to himself or his mother. Therefore, lodged a complaint making allegations that the accused persons colluding with the witnesses forged the signatures of the complainant and his mother and executed sale deed in favour of said Basappa. On these allegations, the police have investigated the matter and submitted charge sheet.