ARUN KUMAR M.P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned High Court Government Pleader for the first respondent -State and perused the records.

(2.) THE petitioner has approached this Court seeking quashing of the entire proceedings in Crime No. 651/2013 on the file of the Civil Judge & JMFC, Srirangapatna, which is being investigated by Srirangapatna Police for the offence punishable under sections 379, 489A, 420 read with Section 511 of IPC and also u/s. 41(D) read with Section 102 of Cr.P.C.

(3.) I have heard the arguments of the learned High Court Government Pleader who seeks some time to get the instructions from the concerned investigating officer.