NARAYANACHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for the respondent No.1-State. Issuance of notice to respondent No.2 is hereby dispensed with. This petition is filed by the petitioners-accused Nos.1 and

(2.) under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.279/2022 registered by Hiriyur Town Police Station, Chitradurga and charge-sheeted for the offences punishable under Ss. 323 , 504 , 506 read with Sec. 34 of the Indian Penal Code, 1860 and Ss. 3 and 4 of the Karnataka Prohibition of Violence against Medicare Service Personnel and Damage to Property in Medicare Service Institutions Act, 2009 (for short 'Act'). 2. Heard the learned counsel for the petitioners and learned High Court Government Pleader for the respondent No.1-State.

(3.) Learned counsel for the petitioners submits that petitioners took the mother of petitioner No.2 to the hospital belong to the respondent No.2, where the respondent No.2 did not taken care of the patient, therefore, there was a verbal quarrel between them, hence, a false complaint has been filed, which is under challenge.