TANWIR AHMED @ TANWIR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is listed in the admission list, it is taken up for final disposal with the consent of both the sides.

(2.) This petition is filed by the petitioner - Accused No.2 under section 482 of Cr.P.C., 1973 seeking quashing of the proceedings pending on the file of the III Additional Chief Metropolitan Magistrate, Bangalore in CC No.21773/2016 (Crime No.170/2016).

(3.) The brief facts as narrated in the petition are that the Respondent No.2 - Kaleem Ulla Khan filed a complaint before the Respondent No.1 Police alleging that with regard to murder of Mohammed Ali - Corporator of Banashankari Ward NO.180 that took place on 16.1.2011, Appi and Tanveer made phone call to him and Mr. Ummar (eye witness) and threatened to take away their lives with respect to the Crime No.13980/2011. On 20.6.2016 at about 8.00 p.m. a call was made from the mobile No.9880830888 to the mobile no.7760608694 belonging to the complainant and mobile No.9901717279 belonging to Ummar and threatened to take away their lives if they give evidence before the Court in the Sessions case of the alleged murder of Mohammed Ali.