ANWAR PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.2590/2023 registered for offences punishable under Ss. 143, 144, 147, 148, 504, 506, 427 read with Sec. 149 of the IPC pending before the JMFC-III Court, Shivamogga.

(2.) The issue in the petition is akin to what is decided in Crl.P.No.3916/2018 disposed on 17/2/2020, wherein this Court has examined the identical facts and offences alleged against the petitioners therein. While so examining, this Court has held as follows:

(3.) Therefore, in the light of the order passed by a Co-ordinate Bench of this Court supra, the following: