T. BYREGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioners who are arraigned as Accused Nos.1 and 2 are seeking to set-aside the order passed by the IX ACMM, Bangalore in Cr.No.308/2016 dated 24.11.2016 permitting to register criminal case for non-cognizable offence against the petitioners and consequently, to quash the registration of FIR in Cr.No.308/2016 of Jnanabharathi Police for the offence punishable under Section 506 of IPC.

(2.) Heard learned counsel for the petitioners who is appearing through video conferencing and learned HCGP for respondent No.1 State who is physically present before the Court. Counsel for Respondent No.2 has not come forward to address his arguments though the matter stands posted for final hearing.

(3.) The second respondent/defacto complainant lodged a complaint before the first respondent Jnanabharathi Police alleging that he is the owner of site bearing No.2279 comprised out of Sy.No.3/4 of Gidadakonenahalli village formed by the D Group Employees Association. It is further averred in the complaint that the petitioners came near the site and claimed that they are the owners of the site and threatened the second respondent with dire consequences.