RAMAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners and the learned High Court Government Pleader. Perused the records.

(2.) THE petitioners sought for quashing of the FIR and Special Report dated 20.03.2014 and all further proceedings in Crime No.53/2014 registered by Kudithini Police, Bellary for the offence punishable under Section 80 of the Karnataka Police Act, 1963 (hereinafter referred to as the 'Act', for short), which is pending on the file of the III Addl. Civil Judge (Jr.Dn.) and JMFC Court, Bellary.

(3.) THE factual matrix discloses that;