MALTESH Vs. SUNITA

JUDGEMENT

(1.) The present petition is filed for quashing the order dated 18.05.2015 and also for quashing the entire proceedings in C.C.No.9/2015 on the file of Civil Judge and J.M.F.C., Hangal for the offence punishable under Sections 143, 147, 323, 324, 504, 506 R/W 149 of I.P.C.

(2.) Heard the learned counsel for the petitioners, respondent No.1 and the learned HCGP for the 2nd respondent-State. Perused the impugned order and the records.

(3.) The facts leading to the petition are that on the complaint filed by the injured victim Sunitha, the pol ice have registered the case. The allegations are that on 15.10.2013 morning at 7.00 a.m. the complainant's husband- Parameshappa and his brother-Guddappa were spraying water to their new house. At that time, the accused-petitioner No.1-Maltesh threw the cow dung to the wall of the newly constructed house. When the complainant's husband and her brother-in-law objected for the same, the petitioner-accused No.1 abused them and also assaulted with the stick. Thereafter all the accused persons gathered and assaulted the complainant's husband and her brother-in-law. Accused No.11 pulled her tali chain.