LAKKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this mater is listed for admission with the consent of both the counsels, is taken up for final disposal.

(2.) I have heard the arguments of the petitioner's counsel and also counsel for the respondents.

(3.) The petitioner in this petition invoking Sec. 482 of Crimial P.C. has approached this Court praying this Court to quash the entire proceedings in CC No.307/2016 on the file of the learned Civil Judge and JMFC, Banahatit, for the offence punishable under Sec. 171H r/w Sec. 34 of IPC.