MAHINDRA MISHRA Vs. M. B. PATIL

JUDGEMENT

(1.) Petitioners are accused Nos.1 to 6 in Spl.C.C.No.64/2019 on the file of LXXXI Additional City Civil and Sessions Judge(CCH-82), Bengaluru. By order dated 23.01.2019, the learned Sessions Judge/Special Court exclusively to deal with criminal cases related to elected MPs/MLAs in the State of Karnataka has directed registration of criminal case against the petitioners/accused Nos.1 to 6 for the offences punishable under section 499 and 500 IPC and issued summons to face trial for the said offences.

(2.) Petitioners have called in question the correctness and legality of the impugned order dated 23.01.2019 and have sought to quash the entire proceedings pending in Spl.C.C.No.64/2019.

(3.) Learned Senior Counsel appearing for petitioners Sri. C.V. Nagesh has raised the following contentions:-