SADIQ B. HANCHINMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted in both petitions.

(3.) The instant criminal appeals, at the instance of the complainant, seek to assail the Final Judgments and Orders dtd. 18/11/2021 in CRLP No.100651/2018 [2021:KHC-D:90] (hereinafter referred to as the 'Second Impugned Order') and dtd. 24/7/2019 in CRLP No.100549/2018 [2019:KHC-D:5908] (hereinafter referred to as the 'First Impugned Order') passed by two learned Single Judges of the High Court of Karnataka, Bench at Dharwad (hereinafter referred to as the 'High Court'), whereby the High Court allowed the accused-private respondents' petitions under Sec. 482 [1] of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code'), consequently quashing the Order dtd. 18/1/2018 passed by the learned Judicial Magistrate First Class-III Court, Belagavi (hereinafter referred to as the 'JMFC'), insofar as it related to the respective accused-private respondents.