SHAFIK @ KHALANDAR SHAFI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioners seek quashing the proceedings in C.C.No.1965/2017 on the file of Additional Civil Judge and JMFC, Bantawal for the offences punishable under Ss. 398, 201 of IPC.

(2.) Heard learned counsel for the petitioners and learned HCGP for respondent No.1 and perused the material on record.

(3.) A perusal of the material on record will indicate that the petitioners are arraigned as accused Nos.6 to 8 along five others who were arraigned as accused Nos.1 to 5 in the charge sheet pursuant to FIR in Crime No.11/2017. The offence alleged against the petitioners and other accused are under Ss. 398 and 201 of IPC.