MOHAMED IMMAM HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) High Court Government Pleader.

(2.) This Criminal Petition arises this way : The second respondent-complainant filed a private complaint against 16 accused before the learned Munsiff and J.M.F.C., Molakalmuru (subsequently numbered as C.C. No. 26 of 1991).

(3.) In the private complaint filed by the present 2nd respondent-complainant he alleged that he has been working as Pharmacist in the Primary Health Centre, Molakalmuru since 1986. One Dr. Abdul Sattar was his immediate Administrative Superior. Dr. Abdul Sattar was nursing ill-will against the complainant. Making use of this situation accused No. 1-Mohd, Imam Hussain and other accused sent two petitions dated 18-10-1988 and 18-8-1989 to the Chief Minister, Karnataka and Zilla Parishad, Chitradurga. In the petition sent to Chief Minister the petitioners accused have stated that the complainant is a witchcraft-man and that he illegally causes abortions to ladies etc. In the petition to Zilla Parishad the petitioners accused have alleged that the respondent- complainant is making all sorts of allegations against Dr. Abdul Sattar and he has not been allowing Dr. Sattar to discharge his duties, etc.