Karnataka High Court
Dilshad Begum W/O. Baseer Ahmed ... vs The State Of Karnataka on 3 July, 2013
Author: N.Ananda
Bench: N. Ananda
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 03RD DAY OF JULY 2013
BEFORE
THE HON'BLE MR. JUSTICE N. ANANDA
CRIMINAL PETITION No.10701/2013
BETWEEN:
DILSHAD BEGUM
W/O. BASEER AHMED SANGRESKOPP
(D/O. MUSTANSAB RAIBAG)
AGE: 42 YEARS, OCC: HOUSEHOLD,
R/O. MAHANTESH SHETTY BUILDING,
4TH CROSS, AZAM NAGAR,
TQ & DIST: BELGAUM ... PETITIONER
(By Sri.B S KUKANAGOUDAR, ADV.)
AND
THE STATE OF KARNATAKA
THE STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
CIRCUIT BENCH, DHARWAD
THROUGH TOWN POLICE STATION, HUBLI .. RESPONDENT
( By Sri.K.S.PATIL, HCGP)
THIS PETITION IS FILED U/S 482 OF CR.P.C, SEEKING TO
QUASH THE CRIMINAL PROCEEDINGS (CHARGE SHEET) IN
C.C.NO.1874/2011 PENDING ON THE FILE OF JMFC 1ST COURT,
HUBLI AND ETC.
THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:
2
ORDER
The petitioner is arrayed as accused in C.C.No.1874/2011 pending trial for offences punishable under Sections 471, 406 and 420 IPC.
2. It is alleged in the final report that on 19.05.2005, petitioner had availed loan of Rs.4,50,000/- from Union Bank of India, Lamington Road, Hubli, for which purpose she had filed a declaration stating that she had not encumbered the property secured to the bank and the property is free from encumbrance. Subsequently, it was discovered that petitioner had already mortgaged the property to Syndicate Bank, Durgadbile, Hubli, and raised loan of Rs.7,00,000/- from Syndicate bank.
3. There is prima-facie material to hold that petitioner has suppressed this fact and filed false declaration with dishonest intention to raise loan from Union Bank of India, Lamington Road, Hubli, on 19.05.2005. 3
4. There are no grounds to quash the proceedings. The petition is dismissed.
SD/-
JUDGE Np/-