PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions arise out of Crime No.57/2022 of Station Bazar Police Station, Kalaburagi City, registered for offences punishable under Ss. 120 (B), 409, 420 read with Ss. 34, 36 and 37 of IPC.

(2.) Charge-sheet is filed against accused Nos.1 to 8 for offences punishable under Ss. 120B, 109, 201, 204, 409, 411 and 420 read with Ss. 34, 36 and 37 of IPC.

(3.) Petitioner in Crl.P.No.201262/2022 is accused No.7, Petitioner in Crl.P.No.201299/2022 is accused No.2 and Petitioner in Crl.P.No.201453/2022 is accused No.4.