KAZIM AHMED SHARIFF @ KHASIM SHARIFF, S/O RAHMATULLA SHARIFF AND ORS. Vs. STATE BY PERIYAPATNA POLICE, MYSORE TALUK, HUNSUR

JUDGEMENT

(1.) The learned SPP-II takes notice for the respondent - State. Heard the learned counsel for the petitioners and the learned SPP-II appearing for the respondent-State on merits at the time of admission itself. Perused the records.

(2.) The respondent - Police have registered a case against the petitioners for the offences punishable under Sections 186 and 506 read with Section 34 of IPC in Crime No.154/2016 and conducted the investigation and submitted a charge sheet in C.C.No.06/2017 and the learned Magistrate has taken cognizance and issued process against the petitioners, which order is challenged before this Court seeking quashing of C.C.No.06/2017 pending on the file of the Civil Judge and JMFC, Periyapatna, Mysore.

(3.) The brief factual matrix of the case are that the PSI, Periyapatna, he himself is the complainant and he registered a case in NCR No.383/2016 and in connection with the same, he called the petitioners for enquiry. The petitioners came to the police station along with some group of persons and then the said PSI told the petitioners that only those persons who were called, have to enter the police station and others should keep themselves outside. In that context, it is alleged that the petitioners have raised their voice against the said PSI and it is alleged that they have prevented the said PSI from discharging his duties as a Government Servant. Therefore, this case is registered for the offences punishable under Sections 186 and 506 read with Section 34 of IPC.