L SRINIVAS GOUD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS are arrayed as accused Nos.1 to 6 in C.C.No.1174/2014 on the file of Principal JMFC -II at Raichur, arising out of Private Complaint No.288/2013.

(2.) I have heard the arguments of the learned counsel for the petitioners and the learned counsel for the respondents.

(3.) THE learned counsel for the petitioners submitted that even if the entire complaint averments and the charge sheet papers are translated into evidence, there are no sufficient allegations to constitute the offences punishable under Sections 406, 420, 422 and 120(B) of IPC. It is further contended that the matter is purely of civil in nature and the same has been converted into criminal proceedings in order to harass the petitioners. The complaint averments clearly show vengeance on the part of the second respondent to foist false case against the petitioners. Therefore, he pleaded that entire proceedings deserve to be quashed.