KUMAR A. R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Ananda K.V., learned counsel appearing for the petitioner and Sri. Mahesh Shetty, learned HCGP appearing for respondent No.1.

(2.) The learned counsel appearing for the petitioner submits that this Court in Crl.P.No.4139/2018 disposed on 16/9/2021 has quashed the proceedings against accused No.1. The order reads as follows:

(3.) In the light of the quashment of the proceedings qua accused No.1 and the allegations being similar against accused No.2 - petitioner, I deem it appropriate to follow the said order and pass the following: