M.KARUNAKAR REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the Respondent -State. Perused the records.

(2.) The respondent-Ramamurthy Nagar Police Station, Bengaluru, have registered a case in Crime No. 90/2018 for the offence punishable under Sections 403 , 406 , 420 of IPC, on the basis of complaint lodged by one Mr. Namakeerthy, which is now pending before the Court of 4th Addl. Chief Metropolitan Magistrate, Bengaluru City.

(3.) The allegations made against the petitioner/accused in brief are that, petitioner/accused came in contact with the complainant in the year 2010 and he introduced himself that, he is from Andhra Pradesh and he is a business man working under some Government Schemes/Projects and they became friends. The complainant was doing agriculture and Real-estate business. The petitioner was doing agriculture and also business of Mineral Aqua Water Plant in and around India. The petitioner/accused and the complainant used to share their business terms with each other. One day the petitioner/accused persuaded the complainant stating that, he intended to expand his business of Mannual Aqua Water Plant to a larger extent and there is a shortage of amount and he asked the complainant to provide his land papers to show the same to the bank officials. With the trust and confidence, due to friendship, the complainant has given his land papers viz., title deed of Sy. No.77/5 and Sy. No.77/1 of Horamavu Village, to the petitioner/accused. Thereafter, the petitioner/accused took the complainant to some branches to Andhra Bank and convinced him to sign on some papers as he applied for Bank Loan for the purpose of his business and in that context, the petitioner/accused took some original documents relating to agricultural land and residential house property of the complainant. Believing that, the petitioner/accused will return the same to him after loan process, the complainant gave the same to the petitioner/accused. After few months, when the complainant asked for return of original documents given to the petitioner/accused, the petitioner started avoiding the complainant and stopped meeting him and postponing handing over the documents to him. On 05.02.2019, the complainant received a letter from the Andhra Bank stating that the bank has initiated recovery proceedings against him, as a borrower of loan and his land papers have been mortgaged by the petitioner/accused-Karunakara Reddy. The complainant being shocked and surprised by the conduct and attitude of the petitioner/accused, has filed a complaint making the above said allegations against him and the same was registered by the respondent-police in Crime No.90/2018.