SHESHA KRISHNA Vs. KISHAN HEGDE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.3 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.888/2017 pending on the file of Additional Civil Judge and JMFC, Udupi, for the offences punishable under Ss. 500 and 501 of IPC.

(2.) Heard the arguments of learned counsel for the petitioner and learned counsel for the respondent.

(3.) The case of the petitioner is that on the private complaint filed by the respondent under Sec. 200 of Cr.P.C., the learned Magistrate took cognizance and issued summons to the accused Nos.1, 2 and accused No.3- petitioner herein, for the above said offences.