SYED ABDULLA NADEEM @ SYED ABDULLA S/O SYED KAREEM, APSAR PASHA S/O SHAIK ANWAR PASHA AND ABDUL LATHIF S/O P.K. ISMAIL Vs. THE STATE OF KARNATAKA BY ITS CHIEF SECRETARY, DEPARTMENT OF HOME AFFAIRS, ASSISTANT COMMISSIONER OF POLICE, NARASIMHARAJA

JUDGEMENT

(1.) ORDER dated 01.02.2010 passed by the learned Single Judge of this Court in Writ Petition Nos. 2924 -2961/2010 holding that petitioner are required to file Criminal Petition under Section 482 Cr.P.C to seek quashing of all the proceedings, the appellant have filed this appeal. We have heard the learned Counsel for the appellants and the learned Additional Government Advocate.

(2.) IT is seen that criminal case has been filed against the appellants in crime No. 283/2009 under Sections 143, 147, 148, 114, 332, 341, 353, 307, 153(A) r/w 149 IPC of Narasimharaja police station of Mysore City.

(3.) WE find no ground to differ from the view taken by the learned Single Judge and consequently this appeal is devoid of merit and the same is dismissed.