SAHEBGOUDA S/O. MARTANDAPPA HALIMANI Vs. THE STATE THROUGH BHIMARAYANAGUDI POLICE STATION TQ. SHAHAPUR DIST. YADGIR AND S.K. HIREMATH ASST. EXECUTIVE ENGINEER JBC SUB-DIVISION NO. VIII KBJNL, WATER RESOURCE DEPARTMENT BHEEMARAYANAGUDI TQ. SHAHAP

JUDGEMENT

(1.) PETITIONER has sought for quashing the proceedings in Crime No. 21/2012 of Shahapur Rural Police Station registered for the offences punishable under Section 192A of the Karnataka Land Revenue Act and Sections 420 and 447 of IPC. It is alleged that the petitioner encroached upon the Government land to certain extent and misutilized the same for his purpose. This Court in the case of Smt. Lalitha Sastry Vs. State of Karnataka represented by its Secretary Department of Parliamentary Affairs and Legislation and Others, ILR (2008) KAR 4520 in similar matters has ruled thus: -