MADAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel appearing for the petitioners submits that as against the other accused in the very same crime, this Court has quashed the proceedings following the judgment rendered by a co- ordinate Bench. This Court in Crl.P. No: 8170/2021 has held as follows:

(2.) In the light of the order passed by this Court concerning the other accused in the very same crime quashing entire proceedings, the petitioners in this case are also entitled to the same relief that is granted.

(3.) For the aforesaid reasons, the following;