YATHISH Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 482 of Cr.P.C. praying to quash the entire proceedings in C.C. No.24515/2015 pending on the file of VIII Additional CMM Court, Bengaluru for the offences punishable under Sections 504 and 353 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned Additional SPP for respondent - State. Respondent No.2 though served with notice, she remained absent.

(3.) The gist of the complaint is that on 21.07.2015 at about 1.30 p.m., petitioner/accused had been to the office of the Deputy Secretary Vidhana Soudha, Bengaluru for enquiry about his file and started abusing in filthy language to the complainant and he was trying to assault one Smt. Latha Kumari, who was working as a Deputy Secretary in the Department of Medical Education. Immediately, the office staff and other members were tried to cought hold him but accused was started abusing them also in filthy language and obstructed to discharge their official duties. On the basis of the complaint, a case has been registered and after investigation, the charge sheet has been filed.