PADMA MALINI G. RAO Vs. RAVI KARUMBAIAH

JUDGEMENT

(1.) Both these petitions are by common petitioners and complainants are different. The two are taken up together and considered by this common order.

(2.) In Crl.P.No.4241 of 2024, proceedings before the X Additional Chief Metropolitan Magistrate, Mayo Hall Unit, Bangalore in C.C.No.50448 of 2024 registered for offence punishable under Sec. 500 of the IPC are called in question. The petitioners are accused Nos.1 and 2, husband and wife.

(3.) In Crl.P.No.4250 of 2024 registration of a crime in Crime No.523 of 2010 and further proceedings pending before the X Additional Chief Metropolitan Magistrate, Mayo Hall Unit, Bangalore are called in question. The petitioners are accused Nos.1 and 2, husband and the wife, as obtaining in Crl.P.No.4241 of 2024.