KESHAVA MURTHY H L Vs. H VAERAIAH

JUDGEMENT

(1.) This is a petition under Section 452 of the Code of Criminal Procedure ('the Code' for short). H. L. Keshsva Murthy, petitioner No. 1 and P. Lankesh, petitioner No. 2 have prayed in this petition to quash the proceedings initiated against them by the Metropolitan Magistrate, IV Court, Bangalore in C.C. No. 758 of 1985 on his file, on the grounds stated in the petition.

(2.) I have heard the learned Counsel for both parties and learned High Court Government Pleader for the State. I have perused the record of the proceedings.

(3.) The facts material and relevant for the present purpose are these : H. Veeraiah, the respondent lodged a written complaint against the petitioners before the Magistrate on 21-2-1985 allaging that each of the petitioners had committed an offence punishable under Section 500 of the Indian Penal Code.