SIDRAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed the present criminal petition to quash the entire proceedings in C.C.No.61/2015 arising out of Crime No.127/2013 pending on the file of the Senior Civil Judge, 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 13.30 a.m. that the petitioners without permission from the election commission have stick the KGP flag on their respective vehicles and canvassed in favour of the KGP party. So they have 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.127/2013 for the offences punishable as stated supra. Hence, the present is filed petition to quash the entire proceedings in Crime No.127/2013 and C.C.No.61/2015.

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