RAJASHEKHARANANDA SWAMIJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) "Whether the proceedings in C.C.No.3660/2016 on the file of Judicial Magistrate First Class (III Court), Mangalore, Dakshina Kannada against the petitioners are sustainable in law? is the question involved in this case.

(2.) On the basis of the complaint (Annexure-B) filed by A.K.Rajesh, Police Inspector, Mangalore Rural Police registered the first information report in Crime No.428/2014 (Annexure-C) against the petitioners and others for the offences punishable under Sections 143, 144, 145, 147, 148, 153, 188, 332, 353 of IPC and Sections 2(a) and 2(b) of the Karnataka Prevention of Destruction and Loss of Property Act, 1981 ('KPDLP Act' for short).

(3.) On investigation, Mangalore Rural Police charge sheeted the petitioners and others for the offences punishable under Sections 143, 144, 145, 147, 148, 153, 188, 332, 353 of IPC and Sections 2(a) and 2(b) of the KPDLP Act. In the charge sheet the petitioners are shown as accused Nos.1 and 12.