LAKOPATI HANAMANTAPPA HOSAPETI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein has sought for quashing of all the proceedings in C.C.No.380/2017, said to be pending in the Court of learned Principal Civil Judge & Principal JMFC, Badami (for brevity referred to as the trial Court ), for the offences punishable under Section 177 of Indian Penal Code (for short IPC ) and Section 125A of Representation of People Act (for short R.P. Act ).

(2.) The summary of the charge sheet is that, the present petitioner while contesting and getting elected as a Member of Town Panchayat of Kerur town during the election which was held in February, 2013, had filed a false affidavit about his assets concealing certain assets which he was holding as on the said date and thus, has committed offence punishable under Section 177 of IPC and Section 125A of the R.P. Act.

(3.) The matter is though listed for admission, however, with the consent from both the sides, the matter is taken up for its final disposal.