WASIM PASHA Vs. STATE

JUDGEMENT

(1.) Heard Sri.Mohammed Tahir, learned counsel appearing for the petitioners and Sri. K.S.Abhijith, the learned High Court Government Pleader appearing for respondent No.1.

(2.) The petitioners are before this Court calling in question the proceedings in C.C.No.121/2020, registered for offences punishable under Ss. 3 and 4 of Karnataka Open Place Disfigurement Act, 1951 and 1981.

(3.) The issue in the case at hand stands covered by the judgment rendered by the Co-ordinate Bench of this Court in Crl.P.No.5309/2022, disposed of on 14/6/2022, wherein this Court has held as follows: