MHAMMAD ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed seeking for quashing of the entire proceedings in CC No. 1188/2011 pending on the file of the Addl. Civil Judge and JMFC, Puttur, D.K. District.

(2.) THE records disclose that a girl by name Fathima lodged a complaint against the accused persons including these petitioners for the offence punishable under Section 341, 354, 506, 509 read with Section 34 of IPC.

(3.) THE present petitioners are arrayed as A1, A2 and A5. These accused persons remained absent before the Trial Court. Therefore, a split up charge sheet has been filed against them. The remaining accused persons i.e., A3, A4, A6 and A7 were tried by the Trial Court and acquitted the said accused persons vide judgment dated 23.4.2011 in CC No. 1209/2008. However, the criminal case registered against these petitioners in CC No. 1188/2011 is still pending.