MALLAYYA Vs. STATE

JUDGEMENT

(1.) THE Station Bazaar Police submitted a charge sheet against the petitioners for the offences punishable under Sections 419 and 420 r/w. 34 of IPC.

(2.) THERE is no need for this Court to go in detail with regard to the facts of this case, as the petitioners have approached this Court on several occasions and this Court has rejected their petition for quashing of the proceedings before the Trial Court.

(3.) SO far as quashing of the proceedings is concerned, repeatedly, the petitioners had been approaching this Court. It virtually amounts to abusing the process of the Court, when this Court has on three occasions expressed that the proceedings cannot be quashed, in spite of that the petitioners have once again called upon this Court to quash the proceedings. Such a prayer, in my opinion, requires to be met with an iron hand. It is submitted by the learned counsel that the Trial Court is not speeding -up the proceedings though the Trial Court has issued summons and warrants against the prosecution witnesses, but, the witnesses are not showing any interest to come before the Court and lead any evidence against the petitioners and such attitude of the prosecution witnesses is causing great inconvenience to the petitioners.