HARESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner under Article 226 of the Constitution of India read with Section 482 of Cr.P.C. praying to quash the FIR in Crime No.42/2018 dated 21.5.2018 pending on the file of IV Additional Chief Metropolitan Magistrate Court, Bengaluru, for the offence punishable under Section 192A of the Karnataka Land Revenue Act and also under Sections 217, 409 and 420 of Indian Penal Code.

(2.) I have heard the learned Senior Counsel Sri.K. Shashikiran Shetty appearing for the petitioner and the learned High Court Government Pleader for respondent- State.

(3.) A complaint has been given by one Sri. K.R. Rajashekar Reddy alleging that the petitioner has encroached Rajkaluves and kharab land and encroached 17 guntas of 'A' Kharab Land and they have not paid any regularization fee insofar as the kharab land is concerned and on the basis of the same notice has been issued and a complaint has been registered and FIR has also been registered. Challenging the same petitioner is before this Court.