X Vs. A

JUDGEMENT

(1.) Leave granted.

(2.) The present criminal appeal challenges the order dated 3 rd September 2022, passed by the learned Single Judge of the High Court of Karnataka at Bengaluru in Criminal Petition No. 8468 of 2021, whereby the High Court allowed the petition filed under Sec. 482 of the Criminal Procedure Code, 1973 ('Cr.P.C.' for short) preferred by the accused persons and quashed the entire proceedings pending against them before the 2nd Additional District and Sessions Judge, Chitradurga (hereinafter referred to as 'trial court') in Special Case (SC/ST) No. 1 of 2021.

(3.) Shorn of details, the facts leading to the present appeal are as under: