ALYWIN KIRAN MONTHERO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners being accused Nos.1 and 2 in CC No.2829/2019 on the file of the learned JMFC III Court Mangalore, registered for the offences punishable under Ss. 78 and 80 of the Karnataka Police Act are seeking to quash the criminal proceedings initiated against them.

(2.) Heard Smt.Pooja Kattimani, learned counsel for the petitioners and Smt. Asma Kouser, learned Additional SPP for respondent. 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: