MAHESH SURESH BENAKANNAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, who is arraigned as accused No.5 has filed this petition under Sec. 320 read with Sec. 482 of Cr.P.C., to quash the criminal proceedings pending against him in S.C.No.8052/2022 on the file of the XII Addl. Session Court, Belagavi sitting at Gokak for the offences punishable under Ss. 143, 147, 148, 307, 363 read with Sec. 149 of the Indian Penal Code read with under Sec. 25(1A) of the Indian Arms Act, 1959.

(2.) It is the case of the petitioner that a complaint came to be filed by respondent No.2 before respondent No.1 alleging that petitioner and others have assaulted and kidnapped respondent No.3. After completing investigation, charge sheet is filed in S.C.No.8052/2022.

(3.) Learned High Court Government Pleader takes notice for respondent Nos.1 and 2.