U.K. FAROOQ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in WP.No.8879/2022 being accused No.1, and the petitioner in Crl.P.No.4548/2022 being accused No.4 are seeking to quash the criminal proceedings initiated against them in Crime No.52/2022 by Bajpe Police Station, registered for the offences punishable under Ss. 337, 338, 304 read with Sec. 34 of Indian Penal Code (for short 'IPC'), pending on the file of the learned JMFC VI Court, Mangalore.

(2.) Heard Sri. P P Hedge, learned Senior counsel for Sri. Ganapath Bhat, learned counsel for the petitioner in Crl.P.No.4548/2022, Sri. Sachin B S, learned counsel for the petitioner in WP.No.8879/2022 and Smt. Sowmya R, learned HCGP for respondent No.1. Perused the materials on record.

(3.) In view of the rival contentions urged by learned counsel for both the parties, the point that would arise for my consideration is: "Whether the petitioners have made out any grounds to allow the petition and to quash the criminal proceedings initiated against them?" My answer to the above point is in the 'Affirmative' for the following: REASONS