SABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri. Prashant S. Kadadevar, learned counsel for the petitioners and Smt. Girija S. Hiremath, learned High Court Government Pleader for respondent No.1-State.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) In respect of the alleged protest seeking closure of the liquor shop by villagers, jurisdictional police registered a case in Crime No.66/2018 on 9/4/2018 for the offences punishable under Ss. 143, 147, 148, 427 , 448, 504 read with Sec. 149 of IPC. Police after thorough investigation filed charge sheet against the petitioners herein for the offences punishable under Ss. 143, 147, 148, 427 , 448, 504 read with Sec. 149 of IPC.