SHAMBALAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) These petitions are filed under Sec. 482 of Cr.P.C. with the following prayers: Prayer in Crl.P.No.100712/2021:

(3.) The petitioners and respondents-complainants along with their respective counsel are present in all these matters.