LAKSHMANA SWAMY R. Vs. THAHASHILDHAR, BENGLURU SOUTH

JUDGEMENT

(1.) This petition has been filed by the petitioner-accused under Section 482 of Cr.P.C. to quash the proceedings in C.C. No. 15803/2018 pending on the file of II Additional Metropolitan Magistrate Court, Bangalore, for the offence punishable under Section 192(A) of Karnataka Land Revenue Act, 1964 (hereinafter referred to as 'the Act’ for short) and under Sections 114, 447 r/w 511 of the Indian Penal Code in Crime No. 666/2014.

(2.) I have heard the learned counsel appearing for the petitioner-accused and the learned Additional SPP for respondent-State.

(3.) Though this matter is listed for admission, with consent of the learned counsels appearing for the parties, same is taken up for final disposal.