MANDANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since common questions of law and facts arise in these two proceedings, they were clubbed and heard together.

(2.) These are applications filed under Section 482 Cr.P.C. 1973. They are by persons who are arrayed or shown as the accused by the police in their respective crime numbers. The request is to quash the investigation that are being conduct-ed by the concerned police.

(3.) Before examining the claims of the petitioners on merits, the first question that has to be resolved is as to whether this Court exercising its powers under Section 482 Cr.P.C. interfere with the investigation pending with the police.