ROHITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is accused No.7 qua accused Nos.1 to 6. This court has quashed the proceedings in Crl.P.No.9904/2024.

(2.) Learned counsel appearing for the petitioner submits the reason so rendered while quashing the proceedings against accused Nos.1 to 6 would squarely become applicable to the facts of the case at hand qua accused No.7, as well.

(3.) This court has held as follows: