P. MANJUNATHA S/O. G. BASAVARAJA AND SIDDAPPA S/O GUDDAPPA Vs. TAHSILDAR AND STATE OF KARNATAKA REP. BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE Petitioners who are arrayed as Accused Nos. 3 and 4 in C.C. No. 617/09 pending on the file of the Civil Judge (Jr. Dn.) & JMFC, Holalkere, have preferred this petition for quashing of the proceedings of the said case.

(2.) THE facts leading to the case are:

(3.) LEARNED Govt. Advocate submits that the land in question were forfeited by the Government under Section 45(A)(3) of the Land Revenue Act and in the event of this Court quashing further proceedings in C.C. No. 617/2009 it may be done without prejudice to forfeiture of land by the Government.