RAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Crl.P.No.11656/2013 is filed by the petitioner-accused No.1 Ramappa S/o Shankar Savadi praying to quash the proceedings initiated as against him for the alleged offence under Section 18 of the Bonded Labour System (Abolition) Act, 1976, in MAG/CR-59/2013-14 pending on the file of the Assistant Commissioner, Chikkodi Division in Athani and registered in respondent-Police Station Crime No.429/2013.

(3.) Crl.P.No.101201/2015 is filed by the petitioner-accused (Prakash S/o Gurappa Savadi) praying to quash the order dated 12.06.2015 passed in MAG/BL-04/2014-15 by the Assistant Commissioner, Chikkodi, Sub-Division Chikkodi, Belagavi District.