SANJAY DANACHAND GHODAWAT Vs. ANNASAHEB MALGONDA PATIL

JUDGEMENT

(1.) THE petitioners approached this Court for the third time seeking quashing of the entire proceedings in C.C. No.454/2012 pending on the file of the 1st Additional Civil Judge and J.M.F.C., Chikodi, registered against the petitioners for the offences punishable under Sections 143, 147, 148, 324, 307, 504, 506 r/w 149 of I.P.C.

(2.) AFTER the appearance of the respondents, the Court heard the arguments of both the sides. Both Counsel have submitted their elaborate arguments along with some Rulings of the Apex Court. I would like to discuss the arguments of the learned Counsel at the relevant stage. It is just and necessary for this Court to have brief factual matrix of this checkered litigation between the parties to the proceedings. The records disclose that on 21.01.2011 at about 7.45 a.m. near North Gate of Star Factory situated at Manakapur Village within the jurisdiction of Sadalaga Police, Belgaum District, some of the persons by name Anna Saheb Patil and 7 others, totally 8 accused persons formed into an unlawful assembly came in a Hero Honda motorcycle and a Scorpio vehicle to that spot.

(3.) ON these allegations, the Police have registered a case in Crime No. 17/2011, investigated the matter and submitted a charge sheet against 8 accused persons. Out of them accused No.1 is the respondent No.1 before this Court in this petition.