IMTIYAZ PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are sought to be prosecuted for the offences punishable under Ss. 143, 341 read with Sec. 34 of IPC.

(2.) The case of the prosecution is that the petitioners were carrying on protest against the members of organization in Uttarpradesh without obtaining permission from the competent Authority.

(3.) The issue involved in this petition was examined by the coordinate bench of this Court in Crl.P.No.3916/2018, wherein, at para nos. 8 and 9 it has held as follows: