ABRAR AHAMED Vs. STATE

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.523/2021 filed by respondent No.1- Police for the offence punishable under Ss. 143 , 147 , 341 read with 149 of IPC .

(2.) The learned counsel for the petitioners submits that the issue in the lis stands covered by the judgment rendered by this Court in Crl.P.No.7630/2021 and connected matter disposed of on 17/8/2022. This Court while following the earlier orders has held as follows:

(3.) In the light of the issue standing covered by the judgment rendered by this Court supra, I deem it appropriate to close the proceedings by granting the same relief to the petitioners what had been granted in the aforesaid cases. Hence, the following: