FAHIMA AKTHAR Vs. STATE OF KARNATKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. Perused the records.

(2.) Petitioner has filed this petition seeking quashing of the entire further proceedings in C.C.No.4258/2006 pending on the file of JMFC-II Court, Dakshina Kannada, Mangalore.

(3.) Earlier also, the petitioner has approached this Court in Crl.P.No.6494/2016 seeking for the same relief. However, the said petition was dismissed for non-compliance of office objections.