BABU VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals challenge the four judgments and orders dated 22nd January 2021, passed by the High Court of Karnataka at Bengaluru, thereby dismissing the criminal petitions filed by the present appellants under Section 482 of the Code of Criminal Procedure (hereinafter referred to as Cr.P.C.).

(3.) The facts in brief giving rise to the present appeals, taken from the appeal arising out of Special Leave Petition (Crl.) No. 2183 of 2021, are as under: