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Judgment
Heard learned counsel for the petitioners and perused the records.
The petitioners have approached this Court seeking quashing of the criminal case in C.C.No.1154/2016 arising out of Crime No.54/2015 pending on the file of Principal Additional Civil Judge and J.M.F.C, Maddur.
On careful perusal of the entire material on record, there are certain allegations made against the petitioners specifically mentioning the overt act with reference to the offences punishable under Section 143, 454, 427, 436, read with Section-149 OF IPC.
Police after thorough investigation, have submitted the charge sheet. The learned counsel also brought to the notice of this Court the report submitted by the Branch Officer attached to the office of the Executive Engineer, Electricity department, Koppa, where in some suspicion is expressed by said officer with regard to the fire mischief by the electricity short circuit. However, the other material produced before the Court shows there are eye-witnesses to the incident and the police have thoroughly drawn up mahazar. At this stage no inference can be drawn with regard to the guilt or otherwise of the accused. When some materials are available, the Court cannot quash the proceedings under Section-482 of Cr.P.C. The liberty is given to the petitioners to approach the trial Court with appropriate application for the discharge. If such application is filed, the Court is at liberty to provide opportunity to both the parties and dispose of the application, in accordance with law. In view of disposal of the petition itself, I.A.II/17 for stay does not survive for consideration and the same is accordingly, disposed of.
Petition dismissed.