RAJESAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, who is arraigned as accused, has sought for quashing of criminal proceedings in LGC(G) 7523/2021 for the offences p/u/s. 4 and 5 of the Karnataka Land Grabbing Prohibition Act, 2011 (for short "the Act) on the file of the Karnataka Land Grabbing Prohibition Special Court, Bangalore.

(2.) It is the case of the petitioner that he is cultivating land bearing Sy.No.237 measuring 4 Acres, situated at Kanavalli village, since 1999. He has filed application in Form No.53 under Rule 108 (CC) (1) of Karnataka Land Revenue Rules, 1996 (for short 'the Rules') before the Committee for Regularization of Un- authorised Cultivation of Land, Haveri. After conducting spot inspection, the concerned officer has directed to enter the name of the petitioner in the cultivators column. His request for entering his name in the RTC is pending. When such being the case, the Tahsildar, Haveri, has filed a complaint before the Karnataka Land Grabbing Prohibition Special Court, Bangalore. Being aggrieved by the same, he has come up with this petition under sec. 482 of Cr.P.C.

(3.) Respondent has appeared through the HCGP.