HEMANTHA P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking quashment of the proceedings in C.C.No.10655/2022, pending before the Metropolitan Magistrate Traffic Court - II, Bengaluru, registered for the offences under Ss. 78A(vi) and 87 of the Karnataka Police Act, 1963.

(2.) Heard Sri Tejas N., learned counsel for the petitioner and Sri Harish Ganapathi, learned High Court Government Pleader for the respondent.

(3.) Learned counsel for the petitioner submits that the issue in the lis stands covered by the orders passed by the co- ordinate benches of this Court in Crl.P.No.2929/2020 and connected matters disposed on 10/1/2022 and in Crl.P.No.5945/2023 disposed on 23/8/2023. The order in Crl.P.No.5945/2023 reads as follows: