RANGANATH; TIMMAPPA Vs. STATE

JUDGEMENT

(1.) Heard Sri Avinash Uplaonkar, learned counsel for the petitioners and the learned High Court Government Pleader.

(2.) A person by name Shivasharanappa Kattolli, Tahasildar Devadurga has lodged a complaint before the Devadurga police for the offences punishable under sections 171(H) and 188 of Indian Penal Code against the petitioners.

(3.) It is alleged in the complaint that, 27.01.2016 was the last date for submission of nomination for assembly bye-election of Devadurga. It is alleged that between 11.30 and 04.00 p.m. in the APMC yard of Devadurga, the petitioners have allowed the Congess-I and BJP party people to park 30-40 vehicles in the APMC yard. The petitioners are the competent persons who are in possession of the said APMC and they allowed the political parties to make use of the APMC yard for the purpose of election canvas etc. On the basis of said complaint, the police have investigated the matter and submitted charge-sheet and these petitioners are arrayed as accused Nos. 1 and 2.