AMBANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners have approached this Court for quashing of the entire proceedings in CC No. 678/2009 on the file of the Prl. Civil Judge (Jr. Dn.) & JMFC, Aland.

(2.) I have heard the arguments of the Learned counsel for the petitioner and also the learned High Court Government Pleader at the stage of admission itself.

(3.) CHARGE sheet was filed by police on 5.12.2009 and the Court has ordered to issue summons and the accused have appeared through counsel on 7.4.2011 before the Trial Court and are facing trial since then. Nearly for a period of three years, they kept quite and now they are before this Court in the year 2014 seeking quashing of the entire proceedings.