KANTAPPA Vs. LAKKAWWA

JUDGEMENT

(1.) The present petitioners are accused Nos. 1 to 6, 8 and 9 in C.C.No.1265/2015, pending in the Court of the learned Principal Civil Judge and JMFC at Mudhol (hereinafter referred to as 'the trial Court', for short), for the offences punishable under Sections 494 and 109 of the IPC.

(2.) The 1st respondent is the complainant at whose instance the said criminal case came to be registered. The 2nd respondent herein had filed a private complaint bearing P.C.No.84/2012 in the trial Court under Section 200 Cr.P.C., against nine accused including the petitioners herein, for the offences punishable under Sections 494 and 109 of the IPC. The summary of the said complaint is that;

(3.) The trial Court has taken cognizance and after investigation, the 2nd respondent Police have filed the charge sheet against the accused for the offences punishable under Sections 494 and 109 of the IPC. It is seeking quashing of the said entire proceedings in C.C.No.1265/2015, pending before the trial Court, the above mentioned accused/petitioners have preferred this petition under Section 482 Cr.P.C.