MOHAMMED IDRIS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Cr.P.C. praying to exercise the inherent jurisdiction of this Court and to quash the proceedings pending against the petitioners in C.C.No.947/2015 on the file of the Court of II Addl. Civil Judge (Jr.Dn.) and JMFC, Ballari.

(2.) Heard the learned counsel for petitioners and the learned High Court Government Pleader for respondent No.1/State and perused the material on record.

(3.) Respondent No.2/complainant has been served but there is no representation.