ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since common questions of law and facts are involved in all the three petitions, they were taken up together in order to avoid repetition of discussion and to dispose of them by this common order.

(2.) Crl.P.11386/2013 is filed by petitioner/accused No.15 under Section 482 of Cr.P.C. praying the Court to quash the entire charge sheet in C.C.No.34/2012 and Spl.SC/ST No.23/2013 on the file of II Addl. Sessions Judge, Dharwad, for the offences under Section 109, 143, 147, 323, 504, 506 read with Section 149 of IPC and Section 3(1)(x) of Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act.

(3.) Crl.P.11387/2013 is filed by petitioners/accused Nos.13 and 14 under Section 482 of Cr.P.C. praying the Court to quash the entire charge sheet in C.C.No.34/2012 and Spl.SC/ST No.23/2013 on the file of II Addl. Sessions Judge, Dharwad, for the offences under Section 109, 143, 147, 323, 504, 506 read with Section 149 of IPC and Section 3(1)(x) of Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act.