MAHESHA N. Vs. STATE

JUDGEMENT

(1.) The petitioners - accused Nos.1, 2, 3 and 4 are before this Court calling in question registration of a crime in Crime No.126/2021.

(2.) Heard Sri. Manjunatha G., learned counsel appearing for the petitioners and Sri. B.N. Jagadeesh, learned Addl.S.P.P. appearing for respondent No.1 and Sri. H. Malatesh, learned counsel appearing for respondent No.2.

(3.) Learned Addl.S.P.P. submits that date on which the interim order was granted i.e., on 1/4/2022, the charge sheet had been filed before the concerned Court by the Officer in-charge of the police station. Therefore, the matter is taken up despite a charge sheet being filed against the accused.