SHIVASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.5835 of 2019 pending before the VII Additional Chief Metropolitan Magistrate, Bangalore arising out of Crime No.163 of 2018 registered for offences punishable under Ss. 143, 427, 447, 448, 506 and 149 of the IPC.

(2.) Heard Sri Nitin Ramesh, learned counsel for petitioners, Smt. K.P.Yashodha, learned High Court Government Pleader for respondent No.1 and Sri Sampat Anand Shetty, learned counsel for respondent No.2.

(3.) Brief facts, as projected by the prosecution, are as follows:-