MOOLCHAND GARJE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed with a prayer to quash the criminal proceedings pending in C.C.No.73/2016 on the file of II-Additional Senior Civil Judge and JMFC, Bidar.

(2.) I have heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader appearing for respondent No.1/State.

(3.) On the basis of a complaint lodged by one Ramanand Garje (Second respondent), a case in Crime No.260/2015 was registered at New Town Police Station, Bidar, against five accused persons for the offences punishable under Sections 143, 448, 504, 506 r/w Section 149 of Indian Penal Code. After completion of investigation, charge sheet was filed against petitioners/accused Nos.1 and 2 for the aforesaid offences. Accused Nos.3 to 5 were dropped from the charge sheet.