SIDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Rohit N. Latur, learned counsel for the petitioners and Sri.Jairam Siddi, learned HCGP for the respondents.

(2.) The petitioners have filed this petition under Sec. 482 of Cr.P.C. to quash the entire proceedings in C.C. No.119/2025 on the file of the learned Senior Civil Judge and CJM, Bagalkote for the offences punishable under Ss. 3(5) , 314 , 316(1)(2)(3) , 318(1)(2)(3) of Bharatiya Nyaya Sanhita, 2023.

(3.) The brief facts of the prosecution case are as under: