KANNIMANE RAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioners' counsel Sri. M.S.Shyamsundar and Sri. Laxminarayan, Addl. Government Advocate.

(2.) The petitioners have filed this writ petition under Article 226 and 227 of the Constitution of India read with Section 482 of Cr.P.C. for quashing the proceedings in C.C.No.726/2019 arising out of Cr.No.55/2018 of the 1st respondent-police station.

(3.) It appears that in the first instance, the police registered FIR for the offences under Section 143 , 147 , 323 , 448 , 302 read with Section 149 IPC against the petitioners. After holding investigation the police filed charge sheet for the offence punishable under Section 143 , 147 , 323 , 448 , 306 and Section 149 of IPC on the allegation that the petitioners abated the deceased to commit suicide.