MANAPPA D. VAJJAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Criminal Procedure Code (for short ' Cr.P.C .') praying to quash the complaint, FIR and filing of charge sheet in Lingasugur police station in Crime No.127/2018 for the offences punishable under Ss. 171H and 188 of Indian Penal Code (fort short ' IPC ') and Sec. 7 of the Religious Institutions (Prevention of Misuse) Act (for short 'R.I. Act') and Sec. 109 of Karnataka Police Act, 1963, (for short 'K.P. Act') pending on the file of Prl. Civil Judge (Jr. Dn) and JMFC at Lingasugur, Dist: Raichur.

(2.) It is contended that on 1/4/2018 at 01.20 p.m. the petitioner has violated the code of conduct by holding a meeting during the election thereby committed the aforesaid offences. On the basis of complaint lodged by one Shankarmurthi flying squad for election, this complaint came to be registered. Thereafter, the police after investigation have filed the charge sheet. Aggrieved by the same, the petitioner has filed this petition.

(3.) Heard Sri. Shivanand V. Pattanashetti, learned counsel for the petitioner and Sri. Veeranagouda Malipatil, the learned High Court Government Pleader for the respondent - State.