ANIL M. ABBIGERI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these petitions filed under Sec. 528 of BNSS, petitioners who are accused Nos.1 to 5 have sought for quashing the criminal proceedings initiated against them as per the complaint dtd. 14/8/2024 and consequent FIR in crime No.65/2024 of Betageri Extention PS for the offences punishable under Ss. 318(4), 336(2), 336(3), 340(2), 61(2) of Bharatiya Nyaya Sanhita (BNS) against the petitioners on the file of the I Additional Civil Judge (Jr.Dn.) and JMFC, Gadag.

(2.) While Crl.P.No.102711/2024 is filed by accused No.1 and 2 and Crl.P.No.102611/2024 is filed by accused Nos.3 to 5.

(3.) Since these two petitions are arising out of the same criminal proceedings, they are clubbed together and disposed of by a common order.