SRI.P.PRABHAKAR REDDY S/O LATE P.PAPA REDDY Vs STATE OF KARNATAKA

Heard the learned Counsel for the petitioners in

the above said two cases in Crl.P.No.10018/2017 and

Crl.P.No.10019/2017. The petitioners have sought for

quashing of the entire investigation in Crime

Nos.63/2017 and 482/2017 respectively on the file of

Ramamurthynagar Police Station. Crime No.63/2017

was registered for the offences under Sections 353, 504,

506 read with Section 34 of IPC, whereas the Crime

No.482/2017 is registered for the offence under Section

448 read with Section 34 of IPC.

The learned Counsel for the petitioners

submits that there are lot of materials available with the

petitioners to show that the case has been falsely lodged

by the complainant-first respondent in the above said

two cases.

As could be seen from the First Information

Report in both the cases, there are certain allegations

made against the petitioners. The truth or falsity of

those allegations have to be tested during the course of

investigation after examining the accused also by the

police. The petitioners are at liberty to furnish all the

materials available with them to the Investigating Officer

and in turn, the Investigating Officer has to receive all

the materials that may be produced by the accused-

petitioners herein and investigate the matter impartially

and submit appropriate report to the Court. If any

adverse report or chargesheet is filed against the

petitioners by the Police without any basis, they are at

liberty to approach this Court once again, if need arises.

With these observations, the petitions are

disposed of. In view of the disposal of the main petitions,

I.A.No.1/2017 filed in both the cases stand disposed of

accordingly.