MIRAJUDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.201085/2021 has been preferred to quash the charge-sheet bearing No.59/2020 and the proceedings in S.C.No.68/2021 pending on the file of Principal District and Sessions Judge at Kalaburagi and Criminal Petition No.201094/2021 is preferred to quash the charge-sheet bearing No.285/2017 and the proceedings in C.C.No.330/2018 pending on the file of Court of Senior Civil Judge and JMFC at Jewargi.

(2.) Though these petitions are listed for admission, with the consent of both the learned counsel appearing for the respective parties, as well as learned HCGP, these matters are heard together and disposed of by this common order.

(3.) The brief facts leading to these petitions are as under :