RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question registration of crime in Crime No.68/2023 registered for the offence under Sec. 7 of the Religious Institutions (Prevention of Misuse) Act, 1988.

(2.) Learned counsel for the petitioners submits that the issue in the lis stands covered by the judgment rendered by this Court in Crl.P. No.3392/2023, disposed off on 2/6/2023.

(3.) Learned HCGP would admit the position of the issue in this lis and the issue in the aforesaid covered judgments rendered by this Court.