SHIVAPRASAD M. Vs. SHANMUGASWAMY

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 to 3 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.974/2021 registered by Kollegala Rural Police Station, Chamarajanagara and charge-sheeted for the offences punishable under Ss. 341 , 448 , 324 , 427 , 452 , 354(B) , 504 read with Sec. 34 of IPC.

(2.) Heard the arguments of learned counsel for the petitioners, learned High Court Government Pleader for the respondent No.2-State and learned counsel for respondent No.1.

(3.) The case of the prosecution is that on the complaint filed by the respondent No.1 on 2/1/2021, the Police registered a case, it is alleged by him that petitioner No.2-accused No.2 and respondent No.1 contested for the local election and respondent No.1 won the said election. In that regard, there was quarrel between them. That on 2/1/2021, when the complainant's son was sitting near their house, at that time, accused Nos.1 to 3 came in the motorcycle, picked up quarrel, assaulted the complainant and his son with knife and caused injuries. He has also stated that the accused persons were appeared to commit murder. The Police registered the FIR in Crime No.3/2021, investigated the matter, filed the charge-sheet and the same is under challenge.