VITTAL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in Criminal Petition No.4858/2016, are arrayed as accused Nos.1 & 2, whereas the petitioner in Writ Petition Nos.50088-89/2014 is arrayed as accused No.5 in CC No.27697/2014 arising out of Crime No.22/2014, on the file of VIII Addl. C.M.M. Bengaluru.

(2.) Virtually, in both the cases, the petitioners have sought for quashing of the entire proceedings in CC No.27697/2014 on the file of the Cubbon Park Police Station, Bengaluru. Almost similar grounds have been taken by them in both the cases. Therefore, the above mentioned Criminal Petition and Writ Petitions are clubbed together, heard in detail and a common order is passed.

(3.) The brief factual matrix which are very important to be noted in these cases are that: