FAROOQ KHAN Vs. STATE

JUDGEMENT

(1.) In these Writ Petitions and criminal petitions filed under Article 227 of the Constitution of India r/w Sec. 482 and Sec. 482 of the Code of Criminal Procedure;

(2.) Petitioners in WP No.4699/2023 who are arraigned as accused Nos.12, 19, 22, 28, 37, 38, 39, 41, 46, 52, 54, 59, 60 and 65, are seeking quashing of criminal proceedings initiated against them in C.C.No.416/2019 (Cr.No.318/2017) on the file of Addl. Civil Judge and JMFC, Srirangapatna, for the offences punishable under Ss. 143 , 144 , 147 , 188 , 149 of IPC and Sec. 108 of Karnataka Police Act, 1963;

(3.) Petitioners in Crl.P.No.10868/2022 who are arraigned as accused Nos.1, 9, 21, 30, 31, 43, 48, 50 and 53 are seeking quashing of criminal proceedings initiated against them in C.C.No.180/2019 (Cr.No.334/2017) on the file of Addl. Civil Judge and JMFC, Srirangapatna, for the offences punishable under Ss. 143 , 144 , 147 , 188 , 149 of IPC and Sec. 108 of Karnataka Police Act, 1963;