HARIDAS NAIK Vs. HANCHINAMANE GADRIYAPPA

JUDGEMENT

(1.) The petitioner Nos. 1 to 11 herein have challenged in this petition the correctness of the order dated 24.10.2009 passed in C.C .No. 379/2009. (PCR No. 19/2009) by the learned Civil Judge (Jr. Dn.) & JMFC. Jagalur (hereinafter referred to as "Trial Court" for short), issuing process against these petitioners for the offences under Sections 143, 147, 148, 323, 324, 504 and 506 R/W Section 149 of IPC.

(2.) Though this matter is listed today for admission, having regard to the nature of the impugned order and the relief sought for it is taken for final disposal and the arguments of Sri Hanumanthappa the learned Counsel for the petitioners and Sri Vijayakumar Majage, the learned HCGP are heard. The impugned order and also the averments in the complaint filed by the respondent Nos. 1 and 2 herein are perused.

(3.) Stated in brief the facts leading to the present petition are as under: