SRIKANAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned High Court Government. Pleader for respondent No. 1 -State. Perused the records.

(2.) THE petitioners have sought for quashing of the proceedings pending before the learned Civil Judge & J.M.F.C., Dandeli, in C.C. No. 374/2013. On perusal of the F.I.R., a person by name Rajendra S/o. Mahadev Aikar has lodged a first information report stating that he is the resident of Ilva village, Zoida taluk, Uttara Kannada district. It is specifically stated that he has filed a suit against the petitioners in O.S. No. 56/2012 and there was an injunction order against the petitioners. In this background, it is alleged that on 14.07.2002 petitioners and others have trespassed into the disputed land and started destroying the trees, when the complainant has questioned about the said act, the petitioners and others have threatened the complainant with dire consequences of killing him and also prevented him from entering into the land and assaulted him and etc. On the basis of such allegations police have investigated the matter and recorded the statement of witnesses and as they have found sufficient materials to send the accused persons for trial they have filed charge sheet before the Court.