SHIVAPRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners/accused Nos.1 and 2 are knocking at the doors of this Court in the subject petition, calling in question proceedings in C.C.No.238 of 2024 registered for offence punishable under Sec. 127A of the Representation of People Act, 1951 and 1988 ('Act' for short) r/w Sec. 34 of the IPC.

(2.) Heard Sri Vinod Kumar, learned counsel appearing for petitioner and Smt Rashmi Patil, learned High Court Government Pleader appearing for respondent No.1.

(3.) Facts in brief germane are as follows: