VISHNU WALMIKI Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) This is a petition filed by the petitioner-accused under Section 482 of Cr.P.C. seeking to quash the proceedings registered for the offence punishable u/S 124(A) of IPC in respondent Police Station Crime No. 115/2015.

(2.) Brief facts of the case as pleaded in the petition are that, petitioner nos.1 and 2 are employee and employer. Petitioner is a sincere and bonafide driver serving in the respondent Management. There has been small and trivial dispute between them. For settling the dispute the higher authority demanded bribe which has been denied by the petitioner. On coming to know the silent nature of higher officers of his department regarding his cry over corrupt practice the petitioner has made to bring letters for early disposal of his pending case. Inspite of letters there is no action taken by anyone and hence having been frustrated and in anguish petitioner has written a letter as reply to charge sheet that all his cases and allegations under enquiry are to be tried from CBI, COD and CID or they should be handed over to Pakistan Government. On these grounds he sought for quashing the said complaint.

(3.) I have heard arguments of the learned counsel for the petitioner-accused and also learned Govt. Pleader for the respondent No. 1 State so also learned counsel for respondent no.2-complainant.