G B MALLAPUR Vs. STATE OR KARNATAKA

JUDGEMENT

(1.) In this Criminal Petition under Section 482, Cr. P.C, the petitioners have prayed for quashing the entire proceedings pending before the Additional J.M.F.C., Athani, in C.C. No. 1132 of 1987.

(2.) The petitioners are the accused Nos. 1 and 3 respectively before the J.M.F.C., Athani, in C.C No. 1132 of 1987. Petitioner No. 1 was the former Sheristedar in the Office of the Tahsildar, Athani, and petitioner No. 2 was the Second Division Clerk in the said office.

(3.) The facts of the case are that lands bearing Nos. 124/1,124/3, 111 and 112 of Jambagi village in Athani taluk originally stood in the name of Vithoba Parasaram Gadadare of Jambagi village who was in actual possession of the said lands.