Vineet Saran, J. - (1.) Leave granted.
(2.) This appeal challenges the final judgment and order dated 04.10.2016 passed by the High Court of Karnataka at Bengaluru in Criminal Petition No.6279 of 2016.
(3.) The appellant initiated criminal proceedings by filing a complaint submitting inter alia: (a) That he was abducted on 08.07.2016 and was kept in confinement for the next four days and directly presented before the Sub-Registrar's office on 11.07.2016 and was made to sign on a Sale Deed purporting to convey title in respect of land bearing Old Sy. No.47, New Sy No.47/2, situated at Kampapura Village, Hessaraghatta Hobli, Bangalore North Taluk, measuring 39.08 guntas. (b) At the time of execution of the document, no consideration was paid but three post-dated cheques aggregating to Rs.49.38 lakhs were handed over to the appellant and he was threatened that he must encash the cheques. (c) Under such threat and coercion and since he was under surveillance, he deposited the first cheque amounting to Rs.15 lakhs on 12.07.2016 which was accordingly encashed and credited to his account. ;