B.H. PRAKASH Vs. STATE AND ORS.

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashment of the proceedings in Crime No.140/2012 of Sindhanoor Police Station which was culminated in C.C.No.868/2012 on the file of JMFC Sindhanoor.

(2.) Heard the arguments of the learned counsel for the petitioner and also learned Addl. SPP for State. Perused the records.

(3.) The brief factual matrix that emanate from the records are that :-