SHARATH BACHEGOWDA Vs. STATE

JUDGEMENT

(1.) Heard Sri. Chand Pasha, learned counsel appearing for the petitioners and Sri. Mahesh Shetty, the learned High Court Government Pleader appearing for respondents No.1 and 2.

(2.) The petitioners are before this Court calling in question the proceedings in C.C.No.10277/2022, registered for offences punishable under Ss. 341, 143, 147, 149 and 283 of the Indian Penal Code, 1860.

(3.) The learned counsel appearing for the petitioners would submit that the issue in the lis stands covered by two orders passed by, one by the Co-ordinate Bench of this Court in Crl.P.No.3916/2018 disposed on 17/2/2020 and one by this Court in Crl.P.No.7575/2022 disposed on 22/8/2022, wherein held as follows: In Crl.P.No.3916/2018 disposed on 17/2/2020 has held as follows: