SIDDANNA AND ORS. Vs. BASSAYYA

JUDGEMENT

(1.) This petition is filed seeking quashing of the entire proceedings in CC No. 404/2004 pending on the file of the JMFC, Aland, arising out of a private complaint No. 15/2011.

(2.) I have heard the arguments of the learned counsel for the petitioners and the respondent. Perused the records of the Trial Court also.

(3.) The learned counsel for the petitioners contended that the complaint averments made available before this Court are not sufficient to constitute any offence against the petitioners. Secondly, it is contended that the complaint is barred by limitation.