JAVARAYI GOWDA T. N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused No.1, who is sought to be prosecuted for the offences punishable under Ss. 447 , 341, 504, 506 read with Sec. 34 of IPC, is before this Court.

(2.) The case of the prosecution is that, the accused herein criminally trespassed into the vacant site belonging to the complainant, and abused him in filthy language, and also threatened with dire consequence. The learned Magistrate, after accepting the charge sheet, took the cognizance of the aforesaid offences, and issued summons. Taking exception of the same, the accused No.1 is before this Court.

(3.) The learned counsel for the petitioner submits that, the vendor of the accused herein had filed a suit in OS No.4634/2008 against the vendor of the respondent No.2 for permanent injunction and the said suit was decreed on 20/4/2010.