MALURU ES EN KRISHANIAH SETTY S/O. LATE SRI. S. NARAYANA SETTY Vs. STATE OF KARNATAKA BY THE POLICE OF MASTI POLICE STATION, KOLAR DISTRICT

JUDGEMENT

(1.) THIS petition is filed seeking to quash the proceedings in C.C.No. 89/2009 of Mulabagalu Police Station now registered as C.C.No. 165/2011 on the file of Principle Civil Judge (Jr.Dn.) and JMFC, Mulbagal for offence under Section 127 of Representation of Peoples Act.

(2.) HEARD Sri K.A. Chandra Shekara, Learned Counsel for the petitioner and Sri Satish R. Girji, learned HCGP for the respondent - State.