VIRUPAKSHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two separate petitions are filed by petitioner Virupakshappa Bommashetty under Sec. 482 of Code of Criminal Procedure (for short, 'Cr.P.C.'), to quash the criminal proceedings initiated against him in C.C.No.33/2012 (Crime No.223/2009) and C.C.No.533/2015 (Crime No.125/20212) for the offences punishable U/secs.408 and 409 r/w/s 34 I.P.C. on the file of I Addl.Civil Judge and J.M.F.C., Dharwad.

(2.) Since the petitioner is same and the allegations made against him are common, these two petitions are clubbed together and decided by a common order.

(3.) In support of his petition, petitioner has contended that the initiation of criminal proceedings against him is nothing but abuse of process of the Court and with the sole intention of harassing him. Therefore, it is a fit case to quash the further proceedings.