BABU Vs. STATE

JUDGEMENT

(1.) The petitioner calls in question the proceedings in C.C.No.928/2022 arising out of Crime No.144/2020 registered for offences punishable under Ss. 411 and 413 r/w Sec. 34 of the IPC.

(2.) Heard the learned counsel, Sri Mohammed Tahir, appearing for the petitioner, Sri Mahesh Shetty, learned HCGP appearing for respondent No.1 and have perused the material on record.

(3.) Learned counsel appearing for the petitioner takes this Court through the identical orders passed by this Court in series cases, where the petitioner was made accused in 22 crimes, one of which is disposed on 9/6/2022 by a Co-ordinate Bench of this Court in W.P.No.19063/2021, the order reads as follows: