CHARLES V. MARTIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by petitioners-accused Nos.5, 2, 1, 6, 7 and 4 under Section 482 of Cr.P.C. to quash the FIR in Crime No.145/2016 of Begur Police, pending on the file of Civil Judge (Junior Division) and JMFC, Gundlupete for the offences punishable under Sections 143, 147, 447, 448, 427, 381 r/w Section 149 of IPC.

(2.) I have heard the learned counsel for the petitioners-accused, learned counsel for respondent No.2 and the learned High Court Government Pleader for respondent No.1.

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