SHARATH BACCHEGOWDA Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and the learned HCGP appearing for the respondent - State.

(2.) The petitioners are before this Court calling in question the proceedings in C.C. No.10713/2022 registered for the offences punishable under Ss. 143, 147, 341 , 188, 353 read with Sec. 149 of the IPC.

(3.) Learned counsel appearing for the petitioners would submit that the issue in the lis stands covered by the order rendered by this Court in Crl.P. No.5415/2022, disposed off on 25/7/2022, wherein this Court held as follows: