IRANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned HCGP for respondents No.1 to 4.

(2.) This petition is filed by the petitioner seeking a writ of certiorari to quash the order of 'Gadiparu' passed by the 2nd respondent dtd. 14/12/2022, vide Annexure-A.

(3.) Petitioner aged 40 years is the resident of Dharwad, is innocent and law abiding citizen, with no criminal antecedents. It is the case of petitioner that respondent No.3 registered false complaints in S.C.No.58/2018 and S.C.No.3071/2022. Pursuant to trial, petitioner was acquitted. Thereafter, another false case came to be registered in Spl.sc/st No.11/2021, wherein also the petitioner was acquitted. Thereafter another case in C.C.No.3834/2022 is pending consideration.