JAYSHREE Vs. THE STATE AND ORS.

JUDGEMENT

(1.) THE petitioner has sought for quashing of entire proceedings registered against her in Crime No. 90/2012 of Brahmapur police station, Gulbarga, for the offence punishable under Sections 198, 420, 465, 468 & 471 of IPC and under Section 3(1)(ix) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act.

(2.) I have heard the arguments of the learned counsel for the petitioner. Sri C. Jagadish, Advocate has filed a memo of appearance on behalf of respondent No. 2. The learned High Court Government Pleader appearing for respondent No. 1 has in fact assisted the Court in disposing of the matter.

(3.) IT appears on the above FIR, the police have registered the case and taken up the investigation. At this juncture, when the case was registered in Crime No. 90/2012 for the above said offences, the petitioner has approached this Court. On 04.06.2013, this Court has granted stay order for further proceedings, as such the investigation has not proceeded with.