SANTOSH Vs. VEENA AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and also the learned High Court Government Pleader for the first respondent State. Perused the records.

(2.) The petitioner has approached this Court seeking quashing of the entire proceedings in CC No.90/2014 arising out of Crime No.74/2014 of Thalikote Police Station pending on the file of the Senior Civil Judge & JMFC, Muddebihal for the offence punishable under Sections 324, 427, 504, 506 read with Section 34 of IPC.

(3.) The brief facts of the case are that on 17.3.2014 at about 12 Noon when the complainant Ningayya entering his land bearing Survey No.34 measuring 25 acres 12 guntas, for doing agricultural work, all the accused persons including the petitioners attempted to prevent the complainant and assaulted the complainant and also made attempts to run over the Tractor on the complainant etc., It is also alleged that the accused persons have threatened the complainant and others with dire consequences of killing them and used filthy language against them and trespassed into the land of the complainant etc.,