K. SHIVARAM BIJAPUR LOKASABHA JDS CANDIDATE (AI) BIJAPUR, DIST. BIJAPUR Vs. THE STATE OF KARNATAKA BY ITS POLICE TALIKOTI REP. BY ADDL. PUBLIC PROSECUTOR HIGH COURT BENCH, KALABURAGI

JUDGEMENT

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

(2.) This petition is filed by accused Nos. 1 to 3 under Sec. 482 of Crimial P.C. praying to quash the proceedings in Crime No.95/2014 of Talikoti Police Station (C.C. No.336/2015) for the offences punishable under Sec. 188 read with Sec. 34 of Penal Code and Sec. 133 of the Representation of the People Act, 1951 and 1988.

(3.) Brief matrix of the case of the prosecution are that on 09.04.2014 at about 5.15 p.m., when flying squad No.3 officials were watching they noticed all of a sudden petitioners who were contestant to M.P. Elections Vijayapura Constituency, without obtaining the permission, unauthorisedly came in the vehicles for canvassing and have also taken out the procession, thereby violated the conduct rules. On the basis of the said complaint, a case has been registered.