B.A.RAVISHANKAR Vs. STATE

JUDGEMENT

(1.) The petitioner has sought for quashing the FIR in Crime No. 325/2013 on the basis of the order passed in PCR No. 9444/2013 by the learned V ACMM for the offences punishable under Sections 417, 418, 419, 420, 463, 465, 468, 470 and 471 read with Section 34 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader. The counsel for the respondent Nos. 2 and 3 is absent. No representation.

(3.) The facts leading to this petition are that on the basis of the private complaint filed by respondent Nos. 2 and 3 before the V Additional Chief Metropolitan Magistrate, Bangalore city and the order passed by the learned Magistrate the respondent police have registered the case in Crime No. 325/2013. The allegations are that the petitioner and other accused had managed to take blank cheques, on demand promissory note, title deeds of immovable properties belonging to the complainants and various other documents at the time of lending loan. The complainants have repaid the entire loan amount, but the petitioner and other accused have failed to return the documents and the cheques issued by the complainants. Thereafter the petitioner and other accused in order to extract more amount from the complainants filed a Original Suit No. 1982/2013 for specific performance of the agreement of sale. The petitioner and other accused have committed the wrongful acts and the aforesaid offences.