RENOLD PRAVEEN KUMAR Vs. JALAJA SUVARNA

JUDGEMENT

(1.) THE petitioner seeks quashing of the proceedings against him in C.C. No. 980/2012 on the file of Addl. Civil Judge & JMFC, Udupi registered for the offences punishable under Sections 323 and 506 r/w. Section 34 of IPC.

(2.) HEARD Sri S.N. Bhat, learned counsel for the petitioner and the learned Government Advocate.

(3.) THE contextual facts to which learned counsel for the petitioner has adverted to shows that the petitioner is a practicing advocate and claims that he had been engaged by Smt. Sheethal to obtain an order of injunction to protect her possession in respect of immovable property. Under instructions, he has filed a suit as O.S. No. 447/2011 and an interim order was granted by the Court. His client took summons to be served on the respondent namely, one Sadananda Suvarna. Later, a complaint came to be lodged before the jurisdictional police by jalaja Suvarna, sister of Sadananda Suvarna. With ameena of the Court, the police officials have visited the place of complainant along with the petitioner. They indulged in the act of violence and the petitioner assaulted her causing injuries. He also held threat and criminally intimidated her. She lodged a report against three persons namely, Smt. Sheetal, Denzil and Arther alleging they had acted in consort to commit such offence. The Investigating Officer, took up the investigation and recorded the statement of two ameens sent by the Court and the police officer Gowri Shankar and during course of investigation also examined complainant. Charge sheet is filed indicting the petitioner as 4th accused along with three others.