IRSAD MAHIBUB MULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calls in question the proceedings in CC.No.819/2017 pending on the file of the Prl. Civil Judge & JMFC, Raibag for the offences punishable under Ss. 143, 147, 153(A), 283 R/w. 149 of IPC .

(2.) Learned counsel appearing for the petitioners would submit that issue in the lis stands answered by the Co-ordinate Bench in Crl.P.No.102889/2022, dtd. 11/10/2022, concerning the accused No.2. The petitioners are accused Nos.3, 4 & 5 and they are alleged of the same acts which had been alleged against the accused No.2. The Co-ordinate Bench has held as follows:

(3.) In the light of the issue answered by the Co-ordinate Bench qua the accused No.2 and the petitioners being the accused Nos.3, 4 & 5 and allegations being the one punishable under 153(A) and 149 of IPC, I deem it appropriate to grant the very same that the Co- ordinate Bench is granted in favour of the accused No.2. For the aforesaid reason, the following: