H.D.THAMMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners- accused Nos.4, 7, 9 to 13, 16 to 20, 22, 24, 25, 28 to 30 under Section 482 of Cr.P.C. praying to quash the proceedings initiated against them in Special C.C.No.820/2018 pending on the file of LXXXI Additional City Civil and Sessions Judge, Bengaluru, (Crime No.187/2014) for the offences punishable under Sections 143, 147, 186, 332, 353, 354(a), 427 r/w Section 149 of IPC and under Section 3 of the Prevention of Damage to Public Property Act and also under Sections 31 and 103 of Karnataka Police Act.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State. Notice to respondent No.2 is dispensed with.

(3.) Though this case is listed for admission, with consent of the learned counsel appearing for the parties it is taken up for final disposal.