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Supreme Court Of India

(From : Karnataka)

Hon'ble Judge(s): Dipak Misra, Prafulla C. Pant , JJ

(A) Penal Code (45 of 1860) , S.406— Criminal breach of trust - Main ingredient of offence is 'entrustment' of property - Property in question alleged to have been purchased by society not shown to have been entrusted to society - Complaint alleging facilitation of sale of said property by society in favour of their relatives - Liable to be quashed. (Para 8) (B) Penal Code (45 of 1860) , S.409— Criminal breach of trust -Ingredient of offence u/S. 409 - Entrustment only one of the ingredient - It should also be shown that the accused has acted in the capacity of a public servant, banker, merchant, factor, broker, attorney or agent. (Para 11) (C) Penal Code (45 of 1860) , S.415— Cheating - Ingredient of - Essential ingredient is deception - No allegation of deception made out in complaint - Complaint filed after period of 12 years of execution of alleged sale deeds by accused/society - Complainant neither party to sale deed nor member of society - Criminal proceedings abuse of process of court - Liable to be quashed under S. 482. @page-SC2355 Criminal P.C. (2 of 1974) , S.482— Cri. Petition No. 658 of 2014, dated 9-10-2014 (Kar), Reversed. ....