USHA R PATAVARI Vs. SUVARNA D/O CHIDANANADAYYA

JUDGEMENT

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

(2.) The factual matrix of the case is that petitioner No.1 is the Joint Director in Physical Handicapped Department, Bengaluru and petitioner No.2 is the Senior Assistant Director, Women and Child Development Department, Deputy Director Office, Davanagere and these petitioners invoking Articles 226 and 227 of the Constitution of India read with Section 482 of Cr.P.C. have sought an order to issue a writ in the nature of certiorari quashing the impugned order dated 08.06.2015 in C.C.No.427/2015 passed by the Court of Civil Judge and JMFC, Haveri in registering the criminal case against the petitioners and issuing summons to the petitioners for the offences punishable under Sections 166, 167, 323, 504 and 506(2) of IPC vide Annexure-K. The petitioners have also sought a writ in the nature of certiorari to quash all the criminal proceedings pursuant to the impugned complaint dated 23.12.2003 in P.C.No.83/2003 (Now C.C.No.427/2015) vide Annexure-J.

(3.) The main contention of the petitioner is that during the year 2001, 1st petitioner was working as an Assistant Director of Women and Child Development Department and the 2nd petitioner was working as Child Development Officer in Haveri Taluk. During the said period, the respondent was working as an Anganwadi Karyakarte at Kallihal village.