SUNIL VALYAPURE YAMANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the Petitioner's/accused No. 3 under Section 482 of Cr.P.C., praying to quash the proceedings in C.C.No.6/2015 pending on the file of Principal Civil Judge and JMFC at Chincholi, registered for the offence punishable under Section 3 of the Karnataka Open Places (Prevention of Disfigurement) Act, 1981.

(2.) Brief facts of the case are that, Code of Conduct of Election Officer, Chincholi, filed a complaint alleging that on 03.03.2013 in between 7.05 p.m., and 7.15 p.m., from ward No. 13 nearly 40 people along with KGP party candidate were coming to ward No. 1 Badi Dargah Road, by holding party flags in the hands unauthorisedly and without prior permission they were canvassing by violating Code of Conduct.

(3.) I have heard the learned counsel appearing for the Petitioner's and the learned High Court Government Pleader for the respondent-State.