UMESH YALLAPPA SHIGLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Additional State Public Prosecutor for the respondent-State.

(2.) This petition is filed seeking quashing of the order dated 07.07.2021 wherein NBW came to be issued against the petitioners in CC No.1269/2018 by the learned JMFC, Saundatti.

(3.) The petitioners are accused in CC No.1269/2018 pending on the file of the learned JMFC, Saundatti, facing trial for the offences punishable under Sections 143, 147, 148, 324, 504 and 506 read with Section 149 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C. ', for short).