ASHOK NOROHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner-accused No.1 who is sought to be prosecuted for the offence punishable under Ss. 283, 341, r/w Sec. 34 of IPC.

(2.) The case of the prosecution is that, the complainant purchased the subject land, and on 20/11/2020, in respect of the road connecting to the said property there was a dispute and the complainant has filed a suit in O.S.No.726/2018 claiming rights over the said road and interim order of temporary injunction is operating against the petitioner- accused No.1 and the said suit is pending consideration.

(3.) On 9/2/2020 at 11 p.m., the petitioner accused No.2 being the power of attorney holder of Benadict Quadras by violating the interim order of temporary injunction, closed the entry to the road by using red stone and wires by disconnecting the access to main road and placed branches of trees on the said road. Disputed road is the only access road to the complainant's and by placing fence around the entire property caused obstruction to the complainant.