PUTTARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These matters are taken up through Video Conference today.

(2.) Learned counsel Sri.R.V.Anand for petitioner and Sri.K.Nageshwarappa, learned HCGP for respondent- State are present.

(3.) These are the three petitions filed by the petitioner under Section 482 of Cr.P.C seeking quashing of the proceedings initiated against him in all the three cases.