GAYATHRI N NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for quashing the complaint dated 27.05.2016 and the First Information Report in Crime No.140/2016 registered at Shankarnarayana Police Station, Kundapur at Annexures 'A' and 'B'.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader.

(3.) The facts leading to this petition are that on the report dated 12.05.2017 submitted by the Circle Inspector of Police, Kundapur, a criminal case was registered at FIR No.140/2016 for the offences punishable under Sections 202, 201 and 218 of the Indian Penal Code, 1860. The main allegations are that the petitioner who was the Tahsildar of Kundapur taluk had colluded with two persons by name Y Dinakara Shetty and Y Raghurama Shetty in order to protect them and in causing delay in initiating proceedings against the said persons, thereby the petitioner being a responsible Government Officer has committed the wrongful acts.