LAWS(KAR)-2023-7-583

SANTOSH REDDY Vs. STATE OF KARNATAKA

Decided On July 14, 2023
Santosh Reddy Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard learned counsel Shri. Girish Yadawad and Shri. Veeranna Akkasali.

(2.) This Court in Criminal Pet ition No.100610/2022 passed an order placing the joint memo on record and quashed the pending proceedings in Criminal Miscellaneous No.92/2021 on the file of le arned II Additional C ivil Judge (Jr. Dn.) JMFC, Bellary.

(3.) These two petit ions are also between the same parties and the joint memo that was placed in Criminal Petition No.100610/2022 also mentions the pending crim inal proceedings which are subject matter of both t wo petitions.