GOUTAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is preferred with a prayer to quash the entire proceedings in P.C. No. 41/89 (C.C. No. 1014/89, on the file of the Judicial Magistrate First Class (hereinafter referred to as "JMFC'), I Court, Hubli. The facts relevant for the disposal of this petition, briefly stated, are as under:

(2.) The instant respondent 2, Parashuram, filed a complaint under S.200, Cr. P.C., before the JMFC, I Court, Hubli asserting that the instant petitioners have committed offences punishable under Ss.323, 504 r/w 34 of I.P.C.

(3.) The learned JMFC, on the receipt of the complaint, passed an order dt. 11-8-1989 which reads as under :