MARULARADHYA Vs. STATE

JUDGEMENT

(1.) The petitioner has sought for quashing of the entire proceedings registered against him in Crime No.142/2013 and FIR No.1921/2013 of Brahmapur Police Station, Gulbarga for the offence punishable under Section 198, 420, 465, 468 and 471 of IPC pending on the file of IV Addl. Civil Judge (Jr. Dn.) & JMFC, Gulbarga.

(2.) I have heard the arguments of the learned counsel for the petitioner as well as learned High Court Government Pleader for the respondents - State.

(3.) The notice specifically issued to the respondent No.2 though served, has remained un-represented. However, the learned High Court Government Pleader has defended the initiation of the proceedings against the petitioner.