SADASHIV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have called in question the proceedings in S.C. No.5005/2023 registered for the offences punishable under Sec. 370A(2) of the Indian Penal Code and Ss. 3 and 5 of the Immoral Traffic Prevention Act, 1956.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent/State.

(3.) This Court in Criminal Petition No.1757/2022 disposed on 24/3/2022 considering an identical issue, has held as follows: