KUPPURAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter has come up for hearing on I.A., heard finally.

(2.) This petition is filed by the petitioners-accused Nos.3 and 7 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.11756/2020 arising out Crime No.88/2020 registered by the H.S.R. Layout Police Station, Bengaluru and charge-sheeted for the offence punishable under Sec. 188 of IPC and Ss. 79 and 80 of the Karnataka Police Act, 1963 (for short 'K.P. Act').

(3.) Heard the arguments of learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State.