JAI PRAKASH NARAIN S/O LATE R.N. PRASAD Vs. STATE OF KARNATAKA BY RAJARAJESHWARINAGAR POLICE STATION KENGERI SUB DIVISION

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as the respondent No. 2 and also the learned SPP-II for respondent No. 1 - State.

(2.) The petitioner in Criminal Petition No. 9387/2016 and Criminal Petition No. 8405/2017 are respectively arrayed as A2 and A1 in Crime No. 157/2016 of Rajarajeshwari Nagar Police Station, Bengaluru,.

(3.) The brief facts that emanate from the records are that the second respondent herein has lodged a complaint (First Information Report) dated 30.8.2016 alleging that she is the absolute owner of property bearing Survey Nos. 19 and 22 of the Halagevoderahalli village, Kengeri Hobli, Bengaluru South Taluk, totally measuring 7,436.50 sq. feet having specific boundaries. It is alleged that she has purchased the above mentioned property under registered sale deed dated 29.7.2004 executed by its owner and thereafter, it was registered in her name under a document No. KEN-1-17776-2004-05 in Book-I, CD No. KEND 130 on 30.7.2004, in the office Senior Sub-Registrar, Kengeri, Bengaluru.