NOOR MOHAMMAD Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court seeking to quash the entire proceedings in C.C. No. 311/2014 pending before the Senior Civil Judge and Chief Judicial Magistrate at Yadgiri.

(2.) I have heard the arguments of the learned counsel for the petitioner and also learned Addl. SPP for the respondent.

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