SHIVANAGOUDA Vs. GURUSIDDAPPA

JUDGEMENT

(1.) THE petitioners approached this Court praying for quashing of the entire proceedings pending in P.C. No. 25/2011 for the offences punishable under Sections 209, 417, 420, 423, 406, 408, 409, 465, 467, 468, 471, 474, 477 R/w. Sec. 34 of I.P.C. on the file of the JMFC, Saundatti mainly on the ground that the learned JMFC has referred the Private Complaint filed by the respondent herein for investigation and report on 28.11.2011. But till date the Police have not submitted any report before the Court. However, the accused have been appearing before the Trial Court unnecessarily. Therefore, their rights are incurred.

(2.) IT is worth to note in this regard a decision of the Apex Court between Free Legal Aid Committee, Jamshedpur Vs. State of Bihar reported in : AIR 1982 SC 1463 wherein the Apex Court has held that: