VENKATARAMAIAH G Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking following prayer:

(2.) Heard Sri Ravichandra S.N., the learned counsel appearing for the petitioner and Sri Mahesh Shetty, the learned High Court Government Pleader appearing for the respondent N.1.

(3.) Brief facts leading to filing of present petition, as borne out from the pleadings, are as follows: The second respondent is the complainant who has registered the complaint on 5/3/2014 alleging that on the said date, the petitioners were illegally constructing a house in Sy.No.2 and which property the second respondent claimed to be belonging to him and when they were asking to stop the construction they were beaten up by the petitioners and also were given death threat. These are the allegations made against the petitioners. The police after investigation have filed charge sheet in the year 2014 alleging offences punishable under Ss. 324, 447, 504, 506 and 34 of IPC . The charge sheet is filed on 14/7/2014 and the present criminal petition is preferred on 16/11/2022 close to eight years and nine months after filing of the charge sheet.