BASAVARAJ RAMAPPA KANAGONDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioner is accused No.1 in C.C.No.1553/2017 pending on the file of the I Addl. Civil Judge and JMFC, Athani (hereinafter referred to as the trial Court , for brevity), for the offences punishable under Sections 143, 147, 323, 504, 506 R/w. Section 149 of IPC. The petitioner has sought for quashing of the said criminal case against him.

(2.) The summary of the allegations made in the charge sheet filed against the accused is that, on 21.07.2012 at about 5.30 pm, when the present respondent No.2/complainant is said to have parked his motor car on the side of the road leading to Athani- Bijapur, near Aigali cross and was drinking the water getting the same from his driver, all of a sudden, about five persons coming in a jeep stopped there and started abusing him in filthy language, demanding money from him and assaulted him, however, by the intervention of the people, they left the place.

(3.) Heard the arguments from learned counsel for the petitioner, learned HCGP for respondent No.1 and learned Amicus Curiae for respondent No.2. Perused the materials placed before this Court.