PRERANA SHARMA Vs. MAHESH JOSHI

JUDGEMENT

(1.) Heard the arguments of petitioners' counsel and also the respondent's counsel .

(2.) The petitioners in this petition invoking section 482 of Cr.P.C. , prayed this Court to quash the entire proceedings in C.C.No.214/2016, pending on the fi le of Senior Civi l Judge and JMFC, Hanagal and to pass such other suitable orders.

(3.) The factual matrix of the case is that, the respondent herein had f i led a complaint before the Court below under section 200 of Cr.P.C. , al leging that the 1s t petitioner lodged a complaint to the Director General of Doordarshan on 23.1.2015 i .e. , one year six months prior to the fi ling of the complaint. The Senior Civi l Judge and Judicial Magistrate First Class, Hangal, Haveri district, issued summons to these petitioners on 5.11.2016. As on the date of complaint dated 6.6.2016, the respondent was stationed at New Delhi in the address CPWD Quarters, Asian Games Vi llage, Siri fort Road, New Delhi. The respondent being a Government servant suppressed the fact of his address and falsely claimed his address in the moufusial taluk headquarters at Hangal as mentioned in the cause title with the sole and ulterior motive to harass the petitioners by hoodwinking the judicial process. The entire process is a cumulativem, concocted, self glorif ied facts which were not authenticated by any certi fying authorities. The other contention that, of late Hangal is an obscure taluka head quarters classif ied as a major backward area and expecting a person who had an accidental meeting on the roads of inspection bungalow narrate the factual matrix which were published in the nationally acclaimed newspaper 'the telegraph' as a matter of fact, the copies of telegraph are not even avai lable at any South Indian Capitals. The very fact of fi l ing the complaint in Hangal Court and issuance of process to the distant Delhi appears to be a grand design which needs to be probed.