SHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C. No.1625/2017 registered for the offences punishable under Ss. 341, 143, 147 , 149, 353 of the IPC.

(2.) Learned counsel appearing for the petitioners submits that the Co-ordinate Bench of this Court in Crl.P. No.100381/2022 has quashed the proceedings qua other accused. In the light of the allegations being the same and the offences being the same against the petitioner, the petitioners are also entitled to the same relief that is granted by the Co-ordinate Bench of this Court. The Co-ordinate of this Court has held as follows:

(3.) For the aforesaid reasons, the following: