BASAVARAJ S/O MAREPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the present criminal petition to quash the entire proceedings in C.C.No.634/2014 arising out of Crime No.129/2013 pending on the file of the JMFC, Lingasugur, Raichur district.

(2.) It is the case of the prosecution that one Chandrashekhar, an Government Officer Gazetted, Flying Squad Chief lodged a written complaint before the Lingasugur police station alleging that he has received information on 17.04.2013 at 17.30 a.m. that the petitioner without permission from the election commission has stick the JD(S) flag on his vehicle and canvassed in favour of the JD(S) party. So he has violated the code of conduct of election and committed the offence under Section 171-H and 188 of IPC. Therefore, the jurisdictional police registered Crime No.129/2013 for the offences punishable as stated supra. Hence, the present is filed petition to quash the entire proceedings in Crime No.129/2013 and C.C.No.634/2014.

(3.) I have heard the learned counsel for the parties to the lis.