PRABHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Rakesh S. Hattikatagi, learned counsel for the petitioners and Sri.P.N.Hatti, learned High Court Government Pleader for the respondent/State.

(2.) Petitions are filed under Ss. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 with the following prayers:

(3.) The petitioners herein are accused in the respect of Crime No.74/2025 of Mahalingapur Police Station. Incident reveals that standing sugarcane crop was set on fire by miscreants.