JEROME D SILVA Vs. ABU MOHAMMAD BAGALI

JUDGEMENT

(1.) THE petitioners, who are arrayed as accused Nos.6 and 4 in C.C. No.1448/2002 on the file of the II Additional Civil Judge (Jr. Dn.) and J.M.F.C., Kundapura, have filed this petition under Section 482 of Cr.P.C. to set -aside the order dated 28 -2 -2007 whereby, they have been arrayed as accused Nos.6 and 4 respectively.

(2.) THE brief facts which led to filing of this petition are as under: -

(3.) AGGRIEVED by the order whereby, the petitioners have been impleaded as accused No.6 and 4, this petition is filed to set -aside the Order and to quash the proceedings in C.C. No.1448/2002 so far as it relates to petitioners No.1 and 2.