GIRISHA AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are accused Nos. 1 to 11 in C.C. No. 247/2017 (Crime No. 226/2016), registered by Sakaleshpura Town Police Station for the offence punishable under Sections 79 and 80 of the Karnataka Police Act, 1963 (hereinafter referred to as 'the Act' for short).

(2.) Petitioners are before this Court for quashing of the proceedings initiated by the respondent-Police for the abovesaid offences under the Act.

(3.) Facts in brief which has lead to filing of this petition are as under: