NAGARAJ Vs. POLICE INSPECTOR RAMAMURTHYNAGAR POLICE STATION

JUDGEMENT

(1.) Learned counsel for the petitioner serves the copy on the learned HCGP for respondent No.1. Therefore, office objection stood complied.

(2.) Learned counsel for respondent No.2 appears virtually. Learned counsel for the petitioners present. Heard both side.

(3.) "Whether the proceedings in Crime No.261/2017 of Ramamurthy Nagar police station which are now pending in C.C.No.53271/2018 on the file of the X Additional Chief Metropolitan Magistrate, Bengaluru against the petitioners amounts to the abuse of the process of the Court?" is the question involved in this case.