RAVICHANDRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Rajesha Shettigara, learned counsel appearing for the petitioners and Smt.K.P.Yashodha, the learned High Court Government Pleader appearing for the respondent.

(2.) The petitioners are before this Court calling in question the proceedings in C.C.No.204/2022 registered for offences punishable under Sec. 78(III), 87 of the Karnataka Police Act, 1963.

(3.) Learned counsel appearing for the petitioners submits that the issue in the lis stands covered by the judgment rendered by the Co-ordinate Bench of this Court in Crl.P.No.7735/2019, disposed on 26/2/2020, wherein this Court on an identical issue has held as follows: