MUBARAK HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel Ms. Sitara for Sri. T.A. Karumbaiah appearing for the petitioners submits that qua the other accused in the same proceeding, the Co-ordinate Bench of this Court has quashed the proceedings and this Court following the judgment of Co-ordinate Bench has also quashed the proceedings. The same reads as follows:

(2.) Out of the very same crime number, Criminal Petition No.6982/2014 had been filed before this Court. This Court, by its order dtd. 21/3/2019, 3 has allowed the Criminal Petition and quashed the charge sheet in Crime No.150/2011.

(3.) The petitioner is accused No.20 in the said proceedings and the proceedings are quashed insofar as accused Nos.8,11, 15, 17 and 19. Therefore, the proceedings insofar as it concerns the petitioner also would stand quashed by following the order passed by this Court in Criminal Petition No.6982/2014, wherein this Court has held as follows: