IMRAN SIDDIQUI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The sole petitioner in W.P.No.11023 of 2022 and 1st petitioner in W.P.No.11029 of 2022 would be hereinafter referred to as the petitioner and petitioner No.2 in W.P.No.11029 of 2022 would be referred as such in this order.

(2.) The petitioner in W.P.No.10023 of 2022 calls in question registration of crime in Crime No.68 of 2022 registered for offences punishable under Ss. 384, 504 , 506 and 34 of the IPC and the petitioners in W.P.No.10029 of 2022 call in question FIR in Crime No.143 of 2022 registered for offences punishable under Ss. 384, 420 and 34 of the IPC.

(3.) Heard Sri A.S.Ponnanna, learned senior counsel appearing for the petitioners in both the petitions, Sri V.S.Hegde, Special Public Prosecutor-II for respondent No.1 and Sri P.Rudrappa, learned counsel for respondent No.2/complainant in Writ Petition No.10029 of 2022. The complainant/respondent No.2 in W.P.No.10023 of 2022 though served is unrepresented.