BILALKHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri Gouri Shankar Mot., learned counsel for the petitioners, Shri Abhishek Malipatil., learned High Court Government Pleader for respondent No.1 - State and Sri. Hirankumar Patel., learned counsels for respondent No.2.

(2.) The petitioners/accused Nos.1 to 4 have filed the present petition under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS, 2023') seeking to quash the entire proceedings in Crime No.83/2025 of Vidyanagar Police Station, pending on the file of the learned I-Additional Civil Judge and JMFC at Hubballi, for the offences punishable under Ss. 189(2) , 191(2) , 191(3) , 118(2) , 126(2) , 54 , 109 , 352 , 351(2) and 190 of Bharatiya Nyaya Sanhita, 2023.

(3.) Brief facts of the prosecution case is as under: