K. RAJASHEKAR Vs. STATE AND ORS.

JUDGEMENT

(1.) THE petitioner, arraigned as accused No. 2, in C.C. No. 349/2013, on the file of Civil Judge (Jr. Dn.) & JMFC, Harapanahalli, filed this petition, under S. 482 of Cr.P.C., to quash the entire proceedings of the said case.

(2.) THE second respondent, working as Inspector of Posts, Harapanahalli Sub Division, having lodged a complaint, was registered. Upon investigation, charge sheet having been submitted, cognizance was taken and C.C. No. 349/2013, for the offences punishable under Ss. 420, 468, 471, 477 -A read with S. 34 of IPC was registered against the accused No. 1 - T. Jyothi Kumar and accused No. 2 - petitioner herein.

(3.) SMT . R. Anitha and Sri H. Jayakara Shetty, learned advocates appearing for respondents, were unable to point out any material, filed along with the charge sheet, which would constitute any criminal offence having been committed by the petitioner.