MAHANTESH S/O Vs. CHANNABASAPPA BADAVADAGI

JUDGEMENT

(1.) This petition is filed by the petitioners who are accused Nos.6 and 7 in Crime No.120/2019 of Athani Police Station registered for the offence punishable under Sections 23, 108, 129(A), 166, 167, 177, 403, 197, 199, 200, 420, 426, 463, 464, 468, 471, 504, 506 R/W 149 of Indian Penal Code (herein after referred to as 'IPC').

(2.) I have heard the learned counsel appearing for the petitioners and also the learned HCGP for the respondent-State.

(3.) The brief facts of the case of the petitioner is that one Bhimappa Gadigeppa Hipparagi resident of Nandeshwar in Athani Taluk has filed a private complaint in P.C.No.96/2018 before the Prl. Civil Judge and JMFC Athani, for the above said offences and in turn the learned Judge has referred the complaint to Athani Police under Section 156(3) of Code of Criminal Procedure (herein after referred to as Cr.P.C.) and in turn the respondent police registered the case against accused Nos.1 to 5 and against this petitioner for the said offences.