M.S. NAGABHUSHAN Vs. D.S. NAGARAJA

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in these appeals is laid to the common judgment and final order dtd. 8/7/2024, passed by the learned Single Judge of the High Court of Karnataka at Bengaluru [Hereinafter, being referred to as 'High Court'], whereby the criminal revision petitions [1] filed by the appellant [2] herein were dismissed.

(3.) Brief facts relevant and essential for the disposal of the appeals are noted hereinbelow.