BHIMASHANKAR IRAPPA BADIGER Vs. RAMACHANDRA YALLAPPA BISANAL

JUDGEMENT

(1.) The petitioner has preferred this petition under Sec. 482 of the Crimial P.C. seeking to quash the entire proceedings in PC No. 4/2015 pending on the file of the Prl. Senior Civil Judge and JMFC, Jamkhandi, which came to be registered as Crime No. 11/2016 pending on the file of the Police Station, Jamakhandi Circle, Jamankahd.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent No. 6. Perused the private complaint, the Order Sheet maintained in P.C.No.4/2015, the decree passed in O.S.No. 180/2015 by the Court of Civil Judge and JMFC, Banahatti and the Mei no filed by the petitioner in PC.No.4/2015.

(3.) The learned Counsel for the petitioner submits, the petitioner has filed a private complaint in PC No. 4/15 against respondents 1 to 5 under Sec. 200 of Crimial P.C. before the Principal Senior Civil Judge and JMFC, Jamkhandi, and subsequent to filing of said private complaint the petitioner and the first respondent got their dispute resolved amicably and accordingly the suit in O.S.No. 180/15 filed by the first respondent herein against the petitioner was decreed in terms of the compromise. Therefore, the petitioner has filed a Memo in PC No. 4/15 before the Principal Senior Civil Judge and JMFC, Jamkhandi. praying the Court to dismiss the private complaint as not pressed. His grievance is, the learned Magistrate has not been passing any order on the Memo. Therefore, he prays for allowing this petition by quashing the entire proceedings in PC No. 4/15 pending on tire file of the Principal Senior Civil Judge and JMFC', Jamkhandi.