LAWS(KAR)-2018-2-339

RAO SAHEB PATIL Vs. BHUJABALI S/O TAVANAPPA RAJAMANE

Decided On February 27, 2018
Rao Saheb Patil Appellant
V/S
Bhujabali S/O Tavanappa Rajamane Respondents

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C. seeking to quash the entire proceedings in C.C.No.3550/2017, arising out of private complaint No.356/2017, pending on the file of the JMFC I Court, Hubballi, for the offences punishable under Sections 499 and 500 of the IPC.

(2.) The facts leading to the petition are as follows:

(3.) I have heard Sri. Ganapathi M. Bhat, learned counsel appearing for Sri. Bahubali A. Danawadi, learned counsel for the petitioner and Smt. Sunitha P. Kalasoor, learned counsel for the respondent.