K.N. Phaneendra, J. - (1.) THE Petitioner: Party -in -person is present before the court and argued the matter. I have perused the records.
(2.) THE petitioner submitted that a false case has been foisted against her by one Padma, w/o. Narasappa on 12.06.2013 and the police have investigated the matter and submitted the charge sheet in C.C. No. 3146/2013. The petitioner is seeking quashing of the entire proceedings in the said criminal case. Perusal of the records disclose that on 12.06.2013 a lady by name Padma, w/o. Narasappa lodged a complaint against this petitioner stating that on 12.06.2013 at about 10.30 a.m. the petitioner herein suddenly went to the upstairs of the house of the complainant and abused her in filthy language and also restrained her wrongfully and also assaulted her on her cheek and threatened her with dire consequences of killing her and also threw stones to the house of the complainant and broken the glasses of the windows. On these allegations, FIR came to be registered on 12.06.2013 at about 11.30 a.m. The records also disclose that the police have visited the spot and conducted mahazar. The petitioner contended that there are some discrepancies in the mahazar in describing the boundaries of the property. The charge sheet papers also disclose that one Ravi, Kiran Kumar and others are the eye -witnesses to the incident. The entire charge sheet papers filed before this court disclose that the said witnesses have reiterated the contents of the FIR.
(3.) THE records produced before this Court also show that the petitioner has also filed a complaint against said Smt. Padma and others by name Narasappa, Chaitra, Chethan, making allegations that on the same day at about 9.45 a.m., the said persons have prevented her from moving anywhere and for about 15 minutes they wrongfully restrained her and also they threatened her with dire consequences etc. The police have also registered a case in Crime No. 115/2013 for the offences punishable under Sections 342, 448, 504 r/w. 34 IPC. The said FIR was registered at 11.15 a.m. on the same day, i.e. 12.06.2013. The police have also investigated the said matter and filed charge sheet. In that case, the petitioner and others by name Manoj, Vasantha, Yashwanth and Shivappa are stated to be the eyewitnesses to the incident. The petitioner has drawn my attention to some discrepancies with regard to mentioning of the boundaries of the property in the said mahazar.;