SANTOSH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in Crime No.84 of 2022 registered for offences punishable under Ss. 506 and 120B of the IPC.

(2.) Heard Sri M.S.Shyam Sundar, learned senior counsel appearing for the petitioners, Sri K.Nageshwarappa, learned High Court Government Pleader for respondent No.1 and Sri Diljit Singh Ahluwalia, learned counsel for the respondent No.2.

(3.) Brief facts that lead the petitioners to this Court in the subject petition are as follows: The entire issue in the case at hand springs from the facts and registration of crime that is subject matter in Criminal Petition No.3559 of 2022. Therefore, the facts insofar as the genesis of the subject matter between the 2nd respondent/ complainant and the petitioners herein are akin to what is narrated in the said criminal petition which is disposed of along with this petition today.