H.D.RANGANATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The incident that led to registration of crime in both these cases being common, the cases are taken up together and disposed of by this common order.

(2.) Heard Sri R.Shivcharan, learned counsel appearing for the petitioner in Criminal Petition No.1451 of 2022 and respondent No.2 in Criminal Petition No.5311 of 2022, Sri B. Vikyath, learned counsel appearing for the petitioners in Criminal Petition No.5311 of 2022 and respondent No.2 in Criminal Petition No.1451 of 2022 and Sri Mahesh Shetty, learned High Court Government appearing for respondent No.1 in both the petitions.

(3.) Brief facts that lead the petitioners to this Court in the subject petitions, as borne out from the pleadings, are as follows: