VENKATESH AND ORS. Vs. THE STATE AND ORS.

JUDGEMENT

(1.) CRIMINAL Petition No. 15805/2012 is filed seeking quashing of the entire proceedings in C.C. No. 572/2011 on the file of the JMFC, Shahapur, against the accused/petitioners for the offences punishable under Sections 427, 506 read with Section 34 of IPC which was arising out of Crime No. 156/2010.

(2.) CRIMINAL Petition No. 15806/2012 is filed seeking quashing of the entire proceedings in C.C. No. 229/2011 pending on the file of the JMFC, Shahapur, against the accused/petitioners for the offences punishable under Sections 323, 504, 509 read with Section 34 of IPC, arising out of Crime No. 158/2010.

(3.) IN Crl. Petition No. 15805/2012 one Umesh S/o. Shankrappa Anegundi, lodged a complaint on 2.7.2010 at 3.00 p.m., on the basis of which, the Police have registered Crime No. 156/2010 for the aforesaid offences on the allegations that he was a tenant under a lady by name Shakunthala wife of Prabhakar and running General Stores and Bakery. It is alleged that on 1.7.2010 in the evening hours, suddenly brother -in -law of the owner Shakunthala, Dr. Venkatesh, Advocate Vasu and other 8 to 10 persons entered his shop stating that Court has passed an eviction order and threw away the items in the bakery worth more than Rs. 1 lakh. Later, Shakunthala and her father also came and they threatened the complainant with dire consequences of killing him. On these allegations, the Police have investigated the case and submitted charge sheet.