DHANASHEKARAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners- accused Nos.1 and 2 under Section 482 of Cr.P.C. praying to quash the charge sheet in C.C.No.19/2017 in Crime No.12/2015 pending on the file of Prl. Civil Judge and JMFC, Arasikere for the offences punishable under Sections 354A(1)(ii) , 507 read with Section 34 of IPC.

(2.) I have heard the learned counsel Sri.Abhinay.Y.T. for the petitioners-accused Nos.1 and 2 and the learned HCGP Rohith B.J.

(3.) Though the notice has been served for respondent No.2 as she has not participated in the proceedings, she has remained absent.