JAGADISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners, who are arraigned as accused Nos.3 and 2 have respectively filed Criminal Petition Nos. 100589/2022 and 101011/2022 under Sec. 482 of Cr.P.C, to quash the criminal proceedings initiated against them in Crime No.13/2022 for the offences punishable under Ss. 109 , 341 , 504 , 506 r/w. Sec. 34 of IPC.

(2.) Petitioners have contended that respondent No.2/complainant filed a complaint alleging that on 23/2/2022, at about 4:00 pm, while she was taking her son to Clinic, two unknown persons aged about 20-25 years stopped her and demanded as to why she is litigating the matter before the High Court and Supreme Court against Jagadish Choudary Anna and Anand Gotadaki Anna. From their talk she suspected that they belong to a Tiger Gang. The said persons had come on an un numbered motor bike and that she should be given protection.

(3.) Based on the allegations made in the complaint, the case in Crime No.13/2022 is registered against the petitioners.