CHIRAG SEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise from a common judgment dtd. 19/2/2025 passed by the High Court of Karnataka at Bengaluru in W.P. Nos. 25699/2022, 26156/2022, and 26136/2022, whereby the High Court declined to quash the criminal proceedings initiated against the appellantsaccused on allegations relating to falsification of birth records for the purpose of securing benefits and selections in age-restricted badminton tournaments.

(3.) The appellants before this Court are: