NAWAZ PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Lethif B., learned counsel appearing for the petitioners and Smt.K.P.Yashoda., the learned High Court Government Pleader appearing for the respondents.

(2.) The petitioners are before this Court calling in question the proceedings in C.C.No.80/2022 registered for offences punishable under Ss. 143, 341 and 504 read with Sec. 149 of IPC.

(3.) Learned counsel for the petitioners Sri.Lethif B., would submit that the issue in the lis stands covered by the judgment rendered by this Court in Crl.P.No.6763/2020, disposed on 11/3/2022. This Court, following the earlier judgments rendered by the co-ordinate Benches had quashed the proceedings against those petitioners, wherein this Court held as follows: