ATHAULLA JOKATTE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in Criminal Case No.1131 of 2020 pending on the file of the II Judicial Magistrate First Class Court, Mangaluru, registered for the offences punishable under Ss. 143 , 147 , 148 , 427 , 336 , 120B , 109 read with Sec. 149 of the Indian Penal Code, 1860, and Sec. 2(A) of the Karnataka Prevention of Destruction and Loss of Property Act, 1981.

(2.) Heard Sri Lethif B., learned counsel appearing for the petitioners, and Smt. K.P. Yashoda, learned High Court Government Pleader appearing for respondent No.1.

(3.) Learned counsel appearing for the petitioners submits that the issue in the lis stands covered by the judgment rendered by this Court in Criminal Petition No.6763 of 2020 disposed of on 11/3/2022. This Court following the earlier judgment rendered by a Co-ordinate Bench of this Court has held as follows: