AJITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.2268/2023 is filed by the petitioner accused/Ajith @ Milindar under Sec. 482 of Cr.P.C for setting aside the order passed by the Sub-Divisional Magistrate, Kolar Sub-Division, passed on 10/2/2023 in No.MAG/CR/79/2021-22. Crl.P.No.2378/2023 is filed by Sanjay @ Rajendran under Sec. 482 of Cr.P.C for setting aside the order passed by the Sub-divisional Magistrate, Kolar Sub-Division, passed on 10/2/2023 in MAG/CR/75/2021-22.

(2.) The learned High Court Government Pleader submits that the order under challenge is appealable under Sec. 59 of the Karnataka Police Act.

(3.) The learned counsel for the petitioners produced before the Court, the order passed by this Court in Crl.P.No.2350/2023 and other connected matters, dtd. 29/3/2023, dismissing the petitions with liberty to approach the appellate Court within 10 days from the date of the order and given interim protection.