MANJUNATH URF MANJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel Sri Amar Korrea along with Sri Vishwanath S. Bichagatti, for petitioners and learned HCGP for the respondent State.

(2.) This petition is filed by the petitioners by invoking the provisions of Sec. 362 read with Sec. 482 of the Code of Criminal Procedure, 1973. The prayer sought in this petition is as under:

(3.) Brief facts in this case are that, on the basis of an incident dtd. 30/11/2011, respondent Karwar Town Police registered Crime No.151/2011 for the offences punishable under Sec. 454 and 380 of IPC against the petitioners, arraigned them as accused Nos.1 and 2. The charge sheet came to be filed against the petitioners/accused and the petitioners were convicted by the trial Court for the said offences.