SUGURAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.1 to 3 under Sec. 482 of the Code of Criminal Procedure, 1973, (for short, 'Cr.P.C') for quashing the order dtd. 13/10/2020 passed by the Judicial Magistrate First Class Court, Devadurga, in Criminal Case No.492 of 2020 (arising out of Crime No.62 of 2020 of Gabbur Police Station) for the offences punishable under Ss. 448, 504 and 506 read with Sec. 34 of the Indian Penal Code, 1860, (for short, 'IPC').

(2.) Heard the arguments of the learned counsel for the petitioners, learned High Court Government Pleader for respondent No.1-State and the learned counsel for respondent No.2-complainant.

(3.) The petitioners are arraigned as accused Nos.1 to 3 as per the F.I.R. and the charge-sheet. On the strength of the complaint filed by respondent No.2, the Investigating Officer conducted investigation and after completion of the investigation, he submitted charge-sheet against accused Nos.1 to 3 for the aforesaid offences. Thus, jurisdictional J.M.F.C. took cognizance of the complaint under Sec. 190(1)(a) of the Cr.P.C. in Criminal Case No.492 of 2020 and issued process against accused Nos.1 to 3 to face the trial for the aforesaid offences. Taking exception to the same, these petitioners have filed this petition under Sec. 482 of the Cr.P.C. praying to quash the entire proceedings pending before the trial Court.