SIDDAMMA Vs. BHAGYASREE BASAVARAJA PATIL

JUDGEMENT

(1.) This petition is admitted and taken up for final disposal with the consent of the learned counsel appearing for the parties.

(2.) This is a petition filed under section 482 of Cr.P.C, seeking to quash the impugned order dated 31/3/2018 passed by the Civil Judge and JMFC, Hoovina Hadagali, inCrl.Misc.No.72/20 18 initiating the proceedings against the petitioner.

(3.) The brief facts of the case are as follows:-