D. K. SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner calls in question the proceedings in C.C.No.30801/2021 which arose out of crime in crime No.62/2019 for the following offences punishable under Sec. 171H of the Indian Penal Code, 1860 and under Sec. 133 of the Representation of People Act, 1951 and 1988.

(2.) Heard Sri. Arnav A. Bagalwadi, learned counsel appearing for the petitioner, Sri. Mahesh Shetty, learned HCGP appearing for the respondents.

(3.) Learned counsel appearing for the petitioner submits that against accused No.1 and 5 in the same crime, a Co-ordinate Bench of this Court in Crl.P.No.4524/2022 has quashed the proceedings in terms of its order dtd. 27/9/2022. The order passed by the Co-ordinate bench reads as follows: