S. RAJENDRA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.6 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.10026/2022, pending on the file of II Additional Civil Judge and JMFC, Nelamangala, arising out of Crime No.100/2022 registered by Nelamangala Town Police Station, Bengaluru and charge-sheeted for the offences punishable under Ss. 143, 147, 148, 114, 323, 329, 384, 307, 353, 332, 504, 506 read with Sec. 149 of IPC.

(2.) Heard the arguments of learned counsel for the petitioner, learned High Court Government Pleader for respondent Nos.1 and 2.

(3.) The case of the prosecution is that on the suo-motu complaint registered by the respondent No.2-A.V.Kumar alleging that on 6/7/2022 at about 8.40 p.m., he received a credible information that in the house of accused No.1-Hanumantharaju, there were 10 to 15 persons assembled for doing illegal activities, hence, by obtaining the permission from the Dy.S.P., he along with the police team went to the house of accused No.1 where they found 11 persons assembled in the house. When they tried to enquire them, at that time, accused Nos.1 and 2 said to be scolded the Police, thereafter, they assaulted the complainant and the Police personnel and caused injuries. They torn the uniforms, abused them in filthy language. This petitioner also said to be joined with the other accused and abused the police and also threatened them with dire consequences. Subsequently, the police took all the accused persons and registered a case against them for the above said offences. The petitioner-accused No.6 is before this Court challenging the criminal proceedings.