SHIVASHANKAR ALLAPPA MUKARI Vs. HANAMANT NINGAPPA SEEMYAGOL

JUDGEMENT

(1.) In both these petitions, the petitioners who are shown as accused in the private complaints filed by the respective respondents herein before the learned Additional JMFC, Gokak, (hereinafter for brevity referred to as the 'trial Court'), have sought for quashing of the said private complaints. The petitioners are common in both these petitions. However, the respondent/complainant are two different individuals. Still at the submission made by both side in these matters that both the petitions have arisen out of a single common incident alleged to have been taken place, both the matters were heard together and are taken up for passing a common order.

(2.) In both these petitions, though the original respondents/complainants were being represented by the counsel, however, due to absence of the said learned counsel for the respondent/complainant in both the petitions, this Court vide its order dated 19.10.2020 appointed an Amicus Curiae for the respondent/complainant in both these petitions.

(3.) Learned counsel for the petitioners and the learned Amicus Curiae for the respondents are present physically in the Court.