PANDURANG R. MALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Avinash M. Angadi, the learned counsel for the petitioners and Sri Gururaj V. Hasilkar, the learned High Court Government Pleader for the respondent - State.

(2.) The petitioners being aggrieved by the proceedings against them in Crime No.141/2022 for the offences punishable under Ss. 171E and 171H of Indian Penal Code (for short, 'IPC') preferred this petition seeking to quash the same.

(3.) Brief facts of the case are as under: