MR. SELVAKUMAR U. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. A.D. Ramananda, learned counsel appearing for the petitioners, Smt. Waheeda M.M., learned HCGP appearing for respondent No.1, Sri. Balakrishna M.R., learned counsel appearing for respondent No.2 and have perused the material on record.

(2.) The petitioners are before the Court calling in question the rejection of an application filed under Sec. 348 of the BNSS, 2023, which is Sec. 311 of the earlier regime - the Cr.P.C.

(3.) The petitioners were before the Court in W.P.No.18272/2025 seeking expeditious disposal of the proceedings in C.C.No.845/2017 pending before the concerned Court. This Court, in terms of its order dtd. 20/1/2026, passed the following order: