MOHAN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent .

(2.) This petition is filed by the petitioner/accused Nos.1 to 5 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.190/2022 with respect to Crime No.361/2021, registered by Channarayapatna Town Police Station, Holenarasipura, Hassan, pending on the file of Prl. Civil Judge and JMFC, Channarayapatna

(3.) Heard the arguments of Learned counsel for the petitioner and learned HCGP for the State.