S. SUNDAR RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel Sri.B.R. Viswanath, appearing for the petitioner and the learned Additional State Public Prosecutor Sri.B.N.Jagadeesha, along with Smt.K.P. Yashodha, learned High Court Government Pleader, appearing for respondent No.1.

(2.) The petitioner is before this Court seeking the following prayer:

(3.) This Court, in Crl.P.No.12287/2023 qua the co-accused has quashed the proceedings. The petitioner being co-accused is entitled to the same relief that is granted to the other accused. This Court, has held as follows: