RAMAIAH REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HCGP takes notice for respondent NOs.1 and 2.

(2.) This petition is filed by the petitioner under Sec. 482 of Cr.P.C for quashing the FIR in Crime No.11/2020 registered by Anugondanahalli, Bengaluru Rural District for the offence punishable under Ss. 192A of Karnataka Land Revenue Act, 1964 and under Sec. 447 of IPC on the file of Principal Civil Judge and JMFC Court, hoskote, Bengaluru rural district.

(3.) Heard the learned counsel for petitioner and HCGP.