SIDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 of Cr.P.C., seeking to quash the further proceedings against the petitioner in C.C.No.112/2013 arising out of P.C.No.6/2012 for the offence punishable under Sections 420, 423, 465, 466 R/w 34 of IPC.

(2.) The substance of the case is that, the husband of respondent No.2/complainant had executed an agreement of sale in respect of land bearing Sy.No.389 measuring 11 acre 24 guntas situated at Yelburga during the year 1997 for valuable consideration of Rs.5,60,000/-.

(3.) Sri B.C.JnanayaaSwamy, learned counsel for petitioner would submit that the complainant was aware that she had no case more particularly allowed the unreasonable period to pass, moreover, her husband during his life time never filed report in this connection. The said property according to petitioner was purchased for a sum of Rs.5,60,000/- and the revenue records were transferred during the life time of RaghavendrRao.