SIDDARAMEGOWDA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 to 6 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.2090/2022 in Crime No.27/2022 registered by the K.M.Doddi Police Station, Mandya District charge-sheeted for the offence under Ss. 143 , 341 , 323 , 324 , 504 , 506 read with Sec. 149 of IPC.

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

(3.) The case of the petitioner is that respondent No.2 filed a complaint to the Police on 30/1/2022 alleging that on 19/1/2022 when the son of the complainant was going in the bullock cart, the complainant was also going behind the cart, at that time, while crossing near the house of accused No.1, accused No.1 and their family members came out of the house, picked up quarrel, assaulted the son of the complainant and caused injuries. Thereafter, the complainant approached the elders of the village, for the same, the elders have informed that they will compromise the case, but they have not chosen to do so. Therefore, the complaint came to be filed. After registering the case, the Police investigated the matter and filed the charge-sheet which is under challenge.