SRIKANTH Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) In this petition under Section 482 of Cr.P.C. the petitioner/accused No.4 has sought for quashing of the proceedings initiated against him by the respondent No.2 in PCR No.13/2014 (PHR No.8/2012) on the file of the Prl. Sessions Judge, Kodagu, Madikeri.

(2.) Respondent No.2 presented complaint under Section 30 of the Protection of Human Rights Act, 1993 before the Sessions Judge at Madikeri against the petitioner and others who are all Police personnel working as Police Constable, Sub-Inspector. The averments made out in the complaint in a nutshell are that the respondent No.2 is in possession, enjoyment and cultivation of the immovable properties bearing Sy.No.56/1 measuring 2.00 acres of lands situated at Makkanduru village, Madikeri Taluk, Kodagu District. The petitioner and others who are police personnel of Somwarpet police station were not in good terms with the respondent No.2. They were harassing respondent No.2 in one way or the other. Therefore, respondent No.2 filed complaint before the Sessions Judge to punish all of them for the offences punishable under Sections 166, 447, 504, 506 and 379 of IPC.

(3.) The order sheet of the Sessions Judge in PHR No. 8/2012 dated 10.10.2012 reads as under:-