SAMPANNA MUTALIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Batch of these petitions are preferred by the accused in a solitary crime. Different petitions are preferred by different accused. Criminal Petition No.5952 of 2023 is preferred by accused Nos.1 and 2; Criminal Petition No.5788 of 2023 is preferred by accused No.4 and Criminal Petition No.5741 of 2023 is preferred by accused No.7. They are all accused in Criminal Case No.2319 of 2023 pending before the II Additional Civil Judge and JMFC, Davanagere. Since facts that trigger registration of the crime are common, these petitions are taken up together and considered by this order.

(2.) Facts, in brief, adumbrated are as follows:

(3.) Heard learned senior counsel Sri Sandesh J. Chouta, appearing for the petitioner in Criminal Petition No.5788 of 2023; learned counsel Ms. Keerthana Nagaraj appearing for petitioners in Criminal Petition No.5952 of 2023 and Criminal Petition No.5741 of 2023 and the learned Additional State Public Prosecutor Sri B.N. Jagadeesha, representing the respondents in all the cases.