K SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure, 1973 ("the Code" for short), with a prayer to quash the investigation launched by the Office-in-charge of the Police Station at Jalahalli in Deodurg Taluk of Raichur District, on the basis of the information lodged by the Assistant Superintendent of Police, Lingsuuar Sub-Division, Linguuar, in Raichur District, on 6- 4-1992 and to quash the First Information Report issued by the Sub-Inspector of Police on the basis of the case registered in Crime No. 14/1992 and sub mitted to the jurisdictional Magistrate-Judicial Mag istrate First Class, Deodurg ("the learned Magis trate").

(2.) I have heard Sri S. Mahesh, learned counsel for petitioners 1 to 3, and Sri A. M. Farooq, the learned State Public Prosecutor.

(3.) I have perused the record in this petition, the record in Crime No. 14/1992, on the tile of the learned Magistrate, and the record and proceedings in Writ Petition No. 17579/90 disposed of by the order dated 27-6-1994. The record in the said writ petition was called for perusal at the request of the learned counsel for petitioners.