P VENKATARAGHAVAN ALAIS KESHAV Vs. HABEEB KHAN

JUDGEMENT

(1.) Petitioners, who arraigned as Accused Nos. 1 & 2 in C.C. No. 1333/2007 pending on the file of the II Additional Civil Judge (Jr. Dn.) and JMFC, Gulbarga, have approached this Court seeking quashing of the entire proceedings in the said case.

(2.) The respondent and his counsel remained absent before this Court.

(3.) I have heard the arguments of the learned counsel for the petitioners. Learned HCGP, though not a party to the proceedings, assisted the Court in disposing off the petition.