PRAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for respondent/ State.

(2.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for the State and perused the material on record.

(3.) The petitioners are seeking quashing of the proceedings initiated against them in C.C. No.37/2022, pending on the file of the Court of the Senior Civil Judge and JMFC, Hanagal. Charge sheet is filed for the offence punishable under Sec. 171(E) of IPC.