P R RAMESH Vs. K L VENUGOPAL

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C seeking to quash the complaint in CC No.21508/2008 (PCR No.1218/2006) pending on the file of II Additional Chief Metropolitan Magistrate, Bengaluru.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(3.) The brief facts of the case are as follows: There is a property dispute between the respondent and accused Nos.1 to 4 in respect of the house property Nos.26 and 26/1 of Vanivilas Road, Basavanagudi, Bengaluru. The civil suits are pending between the parties. The petitioner (accused No.6) is stated to have purchased the said property through accused Nos.1 to 4 under a registered sale deed dated 26.08.2005. Even, the said sale deed is a subject matter of challenge in the civil suits in OS Nos.9832/2006 and 1942/2009 wherein the parties are litigating for respective title to the said properties.