MOHAMMED IRFAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C. No.115/2017 (Crime No.242/2011) registered for the offences punishable under Ss. 120(b), 420, 511 of the IPC on the file of the Addl. Senior Civil Judge and CJM, Udupi.

(2.) Learned counsel appearing for the petitioner submits that the issue in the lis stands covered by the judgment rendered by this Court in Crl.P. No.5440/2022, disposed off on 25/7/2022.

(3.) The order in Crl.P. No.5440/2022 reads as under: