BASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Cr.P.C. seeking quashing of the entire proceedings pending against the petitioners, namely Accused Nos.5 and 15 in S.C.No.359/2017 on the file of the Court of X Addl. District and Sessions Judge, Belagavi, arising out of Cr.No.27/2015 of Katakol police station.

(2.) Charge-sheet has been filed against accused Nos.1 to 15 for offences punishable under Sec. 143 , 147 , 307 , 504 , 506 read with Sec. 149 IPC. Complaint is lodged by one Ashoka Basappa Urabinahatti, said to be working in one Shivasagar Sugar Factory, as a Cane Manager. It is alleged that there is a dispute amongst the Ex-Directors and the present Directors of the factory regarding its management since one year and the Ex- Directors namely accused Nos.1 to 4 were threatening him to leave the job. On 3/2/2015 at about 4 p.m., when he was in his office, accused Nos.1 to 4 along with accused Nos.5 to 14 trespassed into the office, abused him in filthy language and with an intention to commit his murder, dragged him out of the cabin and stamped on his neck and when he screamed, other workers of the factory came and rescued him.

(3.) Petitioner No.1/accused No.5 had earlier preferred Crl.P.No.100771/2015 under Sec. 482 of Cr.P.C. to quash the proceedings initiated against him and the said petition was dismissed by this Court vide order dtd. 26/9/2016.