CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioners - accused Nos.2 to 4 challenging the proceedings in C.C.No.274/2023 on the file of the I Additional Civil Judge and JMFC, at Kalaburagi, for the offences punishable under Ss. 498-A, 323, 504 and 506 read with Sec. 34 of IPC.

(2.) The learned Magistrate after accepting the charge-sheet, took cognizance for the aforesaid offences. Taking exception of the same, the accused Nos.2 to 4 are before this Court.

(3.) Heard the learned counsel for the petitioners - accused Nos.2 to 4 and the learned High Court Government Pleader for the respondent No.1 - State.