M KRISHNAPPA Vs. K MAHABALA ADIGA

JUDGEMENT

(1.) These two petitions are filed under Articles 226 and 227 of the Constitution of India and Section 482 of Cr.P.C. seeking to quash the complaint dated 01.02.2013 in PCR No.75/2013 and C.C.No.5465/2013 pending on the file of the Chief Judicial Magistrate, Bengaluru Rural District.

(2.) Heard learned counsel for petitioners and learned counsel for respondent.

(3.) The respondent herein filed a private complaint under Section 200 of Cr.P.C. alleging that the petitioners herein forged the General Power of Attorney dated 24.11.1990 and thereby cheated the erstwhile owners of the land. The learned Magistrate recorded the sworn statement of the respondent and one of his witnesses and on consideration of the allegations made in the private complaint dismissed the same by order dated 24.02.2014.