CHANDRAPPA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 to 4 under Sec. 482 of Cr.P.C. for quashing the FIR in Crime No.266/2022 registered by Hosadurga Police Station, Chitradurga District for the offences punishable under Ss. 323 , 324 , 504 , 354(B) , 506 read with Sec. 34 of IPC.

(2.) Heard the arguments of learned counsel for the petitioners and learned High Court Government Pleader for the respondent No.1-State.

(3.) Learned counsel for respondent No.2 remained absent.