JAGADEESH C METGUD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this petition is substantially similar to the one in Crl.P.No.3431/2023 between D.K.SHIVAKUMAR vs. STATE OF KARNATAKA, disposed off on 14/7/2023 by a Coordinate Bench of this Court granting relief to the litigant of similar circumstances. This assertion of counsel for the petitioners is not much disputed by the learned Addl. SPP appearing for the State.

(2.) In the Coordinate Bench judgment, the following relief has been granted to the cognate litigant. The same reads as under:

(3.) In view of the above, this petition is allowed; the proceedings in C.C.No.584/2023 pending on the file of learned JMFC, Bailhongal, are set at naught as against the petitioners.