GURUSIDDAPPA S/O Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is directed against the continuation of the proceedings in a criminal case No.653 of 2009 on the file of the Principal Civil Judge and JMFC, Dharwad for the offence punishable under Sections 465, 466, 468, 471, 420, 511 r/w 34 of IPC and the petitioner is said to be accused No.9 in the said case and seeks for quashing of the proceedings.

(2.) Though the matter is listed for admission, with the consent of the learned counsel for the parties, it is taken up for final disposal.

(3.) In order to avoid confusion and overlapping, the parties herein are referred with reference to the rank and status as set out before the trial Court.