GAJENDRA K.M. Vs. STATE

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.364/2023 registered for offences punishable under Ss. 143, 147, 148, 323, 324, 326 and 504 read with Sec. 149 of the IPC.

(2.) Heard the learned counsel Sri.Chokkareddy, appearing for the petitioners, the learned Additional State Public Prosecutor Sri.Jagadeesha B.N., appearing for respondent No.1 and the learned counsel Sri.Praneeth G.N., appearing for respondent No.2.

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