DEBASHISH SINHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused 1, 3 to 7 are before this Court calling in question proceedings in C.C.No.3071 of 2024 pending before the II Additional Chief Judicial Magistrate, Bengaluru Rural District arising out of a crime in Crime No.74 of 2024 registered for offences punishable under Ss. 149 and 304 of the IPC.

(2.) Heard Sri Sandesh J.Chouta, learned senior counsel appearing for the petitioners and Sri P.Thejesh, learned High Court Government Pleader appearing for respondent No.1.

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