SAGAR Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under section 482 of the Code of Criminal Procedure, 1973 (henceforth for brevity referred to as 'Cr. P.C.') seeking quashing of the entire proceedings in C.C.No.1306/2017 (in Crime No. 367/2016 of Yamakanamardi P.S.) pending on the file of Civil Judge and J.M.F.C., Sankeshwar (henceforth for brevity referred to as 'Court below') for the offence punishable under Sections 143, 147, 353, 323, 152 read with Section 149 of the Indian Penal Code (henceforth for brevity referred to as 'IPC').

(2.) In his memorandum of petition, the petitioner has taken up contention that absolutely there is no averment against the petitioner for the alleged offences and it is only out of jealousy between the management and the complainant-AEQUS Company and the Employees Union, a false case has been lodged against them. The petitioner has also contended that on the alleged date, time and place of the incident he was not present at the spot. With this, he has prayed for quashing of the entire proceedings as against him.

(3.) Heard the arguments of the learned counsel appearing for the petitioner, who has in his arguments, reiterated the contention taken up by the petitioner in his petition.