SRI SHIVANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this petition the petitioners have sought to quash the proceedings pending before the JMFC-II Court, Hubli, in C.C.No.1611/06.

(2.) IT is stated that complainant M.Ramarao S/o Srinivas Rao, who is said to have appeared before Labour Court on behalf of labourers on 19.4.2002 and while he was cross-examining the management witness petitioner no.2-Mahadev Koni, the Counsel appearing for Management- petitioner no. 1 raised objections alleging that irrelevant questions were being put and prayed the Court to direct said M. Ramarao not to allow such irrelevant questions. At that time the complainant Ramarao having lost control on himself shouted at petitioner no.1 as "you get out non-sense". At the same, he instigated one Jakir Hussain - Assistant of Ramarao, who was sitting in the Court. On such instigation said Jakir Hussain lifted a chair and threw the same against petitioner-1 in the open Court. Thereafter, he along with Ramarao went near the 1st petitioner and caught hold of his neck and threatened the petitioner-1 with dire consequences and posed threat to his life and also tried to kill PW.2 by strangulation.

(3.) HEARD.