ANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent No.1-State.

(2.) Sri Neladurga S. Vijaykumar, learned counsel filed vakalath on behalf of respondent No.2.

(3.) This petition is filed by the petitioners-accused Nos.1 and 2 under Sec. 482 of Cr.P.C. for quashing the FIR in Crime No.280/2022 registered by Sanjaynagar Police Station, Bengaluru, pending on the file of VIII Additional CMM, Bengaluru for the offences punishable under Ss. 326 , 504 , 506 read with Sec. 34 of IPC.