PRAHALAD ACHAR Vs. G GADIRAPPA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned Additional State Public Prosecutor for respondent No.2 State and learned counsel for respondent No.1. Perused the records.

(2.) THE petitioners in Crl. P. No.11625/2013 are arrayed as accused Nos.1 to 5, petitioners in Crl. P. No.11627/2013 are arrayed as accused Nos.6 to 8 and petitioners in Crl. P. No.11626/2013 are arrayed as accused Nos.9 and 11 to 16, in C.C. No.123/2013 on the file of Senior Civil Judge and J.M.F.C., Kudligi, registered for the offences punishable under Sections 420, 465, 466, 471 and 474 read with Section 120B and 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.' for brevity).

(3.) PETITIONERS have contended that a false complaint has been lodged against them by the respondent No.1 Gadirappa and even at this stage the entire allegations made in the complaint are translated into evidence, the allegations do not constitute any offence against the petitioners. Therefore, the said complaint and all further proceedings have to be quashed.