MAHANTESH B. UDAPUDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner u/S 482 of Cr.P.C. to quash the proceedings in C.C. No. 1227/2016 (Lokapur Police Station Crime No. 52/2016) pending on the file of the learned Prl. Civil Judge (Jr. Dn.) and JMFC Court, Mudhol, for the offence punishable u/S 171-H of IPC.

(2.) Brief facts of the case are that, the complainant, namely, the Panchayat Development Officer, Gram Panchayat, Lokapur, who was on election duty, noticed that on 10.02.2016, the petitioner Mahantesh Basavaraj Udapudi, being the candidate from Lokapur Zilla Panchayat Elections, was distributing pamplets, posters, etc. in violation of the election code of conduct, thereby he has committed the offence punishable u/S 171-H of IPC. On registering the case and upon conclusion of the investigation the Police have laid the charge sheet against the accused in C.C. No. 1227/2016 for the offence punishable u/S 171-H of IPC on the file of the Prl. Civil Judge (Jr. Dn.) and JMFC, Mudhol. Being aggrieved by the initiation of the aforesaid proceedings, the petitioner has preferred the revision petition for quashing the proceedings.

(3.) Heard the learned counsel for the petitioner so also the learned Govt. Pleader for the respondent-State and perused the prosecution papers.