PARASMAL RATHOD JAIN Vs. CHICKPET POLICE STATION

JUDGEMENT

(1.) The Petitioner in the above petition has sought for quashing of entire proceedings in C.C. No. 7767/2008 pending on the file of IX ACMM, Bangalore.

(2.) Heard the learned Counsel appearing for the Petitioner and learned HCGP for the Respondent No. 1. Despite granting time, there is no representation for Respondent No. 2.

(3.) That on 04.06.2007, the Respondent No. 2 filed a private complaint against the Petitioner before the Trial Court under Section 200 of Code of Criminal Procedure In paragraph 5 of complaint, it is alleged that the complainant is the President of the Adinatha Temple Trust, Chickpet and the Petitioner-accused started to interfere in the administration of the temple and all the members of the temple opposed and asked him to leave the premises. The complainant being the president of the trust had to take steps and hence accused started to blame and file applications stating that the trust members are mis-using the temple and the complainant though is not the owner of the building, is constructing building by violating the rules and regulations. In paragraph 6 of the complaint, it is alleged that the complainant got issued notice dated 16.04.2007 to the Petitioner calling upon him to stop the mischief played by him within 15 days from the date of receipt of the notice. In paragraph 8 of the complaint, it is alleged that the Petitioner by playing mischief and threatening to his life, has committed the offence punishable under Section 426, 427 and 506 of IPC.