MAHALINGAPPA Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) All these petitions are under Sec. 482 of Cr.P.C. to quash the proceedings in C.C. No. 727/2009, C.C. No. 728/2009 and C.C. No. 729/2009 on the file of the JMFC - II Court, Belgaum.

(2.) The facts which gave rise to these petitions are as under:

(3.) Being aggrieved by the separate orders passed in all the three cases, these petitions are preferred to quash the proceedings in view of the compounding of the offences by the parties.