MANJUNATH N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions coming on for preliminary hearing are considered for final disposal, with the consent of the Counsel for the parties and are disposed of by this common order having regard to the similar grievance urged in these petitions.

(2.) In writ petition in WP 41651/2016, the petitioner was arrayed as accused no.15. The background to the case is as follows:

(3.) The connected petition in WP 33889/2016 is filed by accused no.1, against whom the very same provisions of the KCOC Act have now been invoked.