SHANTAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the petition is listed for admission, with the consent of learned counsel for the parties, it is taken up for final disposal.

(2.) The petitioners being accused Nos.1 to 4 are seeking to quash the criminal proceedings initiated against them in Crime No.59/2025 of Raichur Rural Police Station registered for the offences punishable under Ss. 329(4) , 351(2) , 352 , 54 , 3(5) , 115(2) of Bharatiya Nyaya Sanhita, 2023 and also under Sec. 3(1)(r)(s) , 3(2) (v- a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 pending before the Additional District and Sessions Judge, Raichur.

(3.) It is the contention of the learned counsel for the petitioners that petitioners are arrayed as accused Nos.1 to 4 in the above criminal case. The first information came to be lodged on 18/4/2025 regarding the offence that is said to have occurred on 16/4/2025. He further submits that petitioner No.1 herein had filed a complaint against husband of the informant on 6/4/2025 alleging that on 5/4/2025 the husband of informant along with others waylaid him and demanded money and assaulted him with hands. Petitioner No.2 had intervened and pacified the quarrel. In the meantime, after taking treatment, first information came to be filed. The investigation is undertaken in the said case. As a counter blast, the present complaint is filed and therefore, according to learned counsel for the petitioners, it is a fit case for quashing of the criminal proceedings.