N BASAVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 and 2 in Crime No. 177/2009 of Gangavati Town P.S. have sought for quashing of the investigation in the said case.

(2.) Stated in brief the facts leading to the present petition are as under :

(3.) Heard the arguments of Sri. M.B. Gundawade, the learned counsel for the petitioners and Sri. P.H. Gotkhindi, the learned High Court Government Pleader. Perused the averments in the complaint dated 8/8/2009 filed by the complainant-Secretary, and the original representations said to have been submitted by the agriculturists before the complainant. Also perused the entire material found in the police papers copies whereof are furnished to the Court by the learned High Court Government Pleader.