B BASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have sought for quashing the complaint dated 06.04.2011 filed by the Revenue Inspector, Kasaba Hobli, Gubbi Taluk in Crime No.49/2011 (FIR No.49/2011 dated 06.04.2011 filed under Section 154 Cr.P.C.) vide Annexures C and D and the charge sheet submitted by the Inspector of Police, Gubbi Police Station in C C No.431/2011 vide Annexure - 'E'.

(2.) The facts leading to this petition are that the Revenue Inspector, Kasaba Hobli, Gubbi filed a complaint dated 06.04.2011 stating that the persons at Sl.Nos.1 to 21 and Sl.Nos.1 to 7 have encroached the tank area belonging to Tirumala Devaru of Maderu village situated in Sy.No.71 and 125 which are government lands. Therefore the criminal action shall be initiated against the accused persons shown at Sl.Nos.1 to 21 and Sl.Nos.1 to 7 in the complaint under Section 192(A) of the Karnataka Land Revenue Act, 1962.

(3.) In pursuance of the said complaint FIR was registered in Crime No.49/2011 at Gubbi Police Station and charge sheet was filed after completion of the investigation which is numbered as C.C. No.431/2011.