MANJUNATH B.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. B.Anand, learned counsel for the petitioner appears through video conferencing. Sri. K. Nageshwarappa, learned HCGP appearing for the State is present before the Court physically. But in this petition, notice against respondent No.2 has been served but unrepresented.

(2.) Though the case is posted for admission, with the consent of both the parties, the matter is taken up for final disposal.

(3.) This petition is filed for quashing the entire proceedings initiated against the petitioner/accused in C.C.No.182/2016 registered for the offences punishable under sections 506 , 341 , 324 , 504 read with 34 of IPC pending on the file of Senior Civil Judge and JMFC, Chintamani, Chikkaballapura.