SHIVANNA, S/O LATE SRI MALLAIAB AGED ABOUT 40 YEARS Vs. THE STATE OF KARNATAKA BY S.H.O. OF SATHANUR POLICE STATION KANAKAPURA TALUK RAMANAGARA DISTRICT REPRESENTED BY THE LEARNED STATE PUBLIC PROSECUTOR HIGH COURT BUILDINGS BANGALORE

JUDGEMENT

(1.) Since these two petitions are ordered to be listed together and since common questions of law and facts are involved in both these petitions and as the learned senior counsel for the petitioners in both the petitions and the learned Counsel for respondent No.2/complainant in both the cases have submitted common arguments on both the matters, they have been taken up together to dispose of them by this common order.

(2.) Crl.RP.645/2015 is preferred by the petitioners being aggrieved by the order dated Nil passed by the JMFC Court,. Kanakapura in C.C.No.829/2013 pending on the file of Prl.Civil Judge and JMFC, Kanakapura, arising out of Crime No. 219/2013 of respondent No. 1 Police Station for the offences punishable under Sections 143, 447, 427, 506 read with Sec. 149 of IPC.

(3.) Crl.RP.637/2015 is preferred by the petitioners accused praying to set-aside the order dated Nil passed in C.C.No.891/2013 pending on the file of Prl. Civil Judge and JMFC, Kanakapura, wherein the Magistrate has passed an order of taking cognizance for the offences and ordered for issue of process to the petitioners/accused returnable by 04.01.201