DINAKAR SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard both side.

(2.) "Whether the proceedings in C.C.No.122/2017 on the file of the Additional Senior Civil Judge and A.C.J.M., Udupi amount to abuse of the process of the Court?" is the question involved in this case.

(3.) On 14/6/2015 Respondent No.2 filed complaint as per Annexure-D alleging that due to some previous ill-will, the petitioner, accused Nos.2 to 4 and 15 others, forming themselves into an unlawful assembly armed with deadly weapons at about 7:30 p.m. on that day, near Kodange of Herga village assaulted him and his elder brother Antony and caused them grievous injuries.