LEELADHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has preferred this petition seeking to quash the entire criminal proceedings pending against him in C.C.No.361/2025 (LPC.No.10/2017) on the file of the Court of Senior Civil Judge, JMFC, Moodabidri.

(2.) Quashing of the proceedings is sought on the ground that similarly placed all other accused are acquitted by the trial Court due to lack of evidence. Copy of the judgment passed in Sessions Case No.8/2001 dtd. 1/12/2001 is produced as document No.5.

(3.) It is the case of prosecution that on the night of 31/12/1998 at about 07:30 p.m., a mob consisting of more than 100 persons, armed with dangerous weapons, came near the shop of the complainant, set fire to his shop and robbed the articles, resulting in loss to him to the tune of Rs.3.5 lakhs.