HALAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure praying to set aside the order dated 21/5/2010 passed by the III Addl. Civil Judge (Jr.Dn.) and JMFC, Shimoga in Crime No. 106/ 2010.

(2.) Though this matter was listed for admission, with the consent of the learned counsel for the petitioner as well as the learned Addl. State Public Prosecutor, this matter is heard on merits.

(3.) The primary facts of the case are as under: Vinobanagar Police Station, Shimoga have registered a case in Crime No. 106/2010 against the Accused Nos.1 to 3 for the offences punishable under sections 376, 341, 342 and 506 read with Section 34 of the Indian Penal Code. Accused No.1 is the petitioner in this criminal petition. The complainant has lodged a complaint before the Station House Officer, APMC Yard Police Station, Shimoga. The contents of the complaint are as under: