SRI. MARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader for respondent No.1/state.

(2.) The complainant is not yet served.

(3.) The petitioner has sought for quashing of PCR No.67/2006 alleged to be pending on the file of the Prl. Civil Judge and JMFC, Channarayapatna and to quash the entire proceedings in PCR No.67/2006 registered for the alleged offences punishable under section 323, 324, 325 and 504 read with section 34 of Indian Penal Code, 1860.