HARISHA K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 to 9 under Section 482 of Cr.P.C. praying the Court to quash the FIR filed against petitioners/accused Nos. 1 to 9 in Crime No.173/2017 by the Sringeri Police Station, Chikkamagaluru District registered for the offence punishable under Section 80 of the Karnataka Police Act, 1963.

(2.) Heard the arguments of learned counsel appearing for petitioners/accused Nos.1 to 9, and also the learned High Court Government Pleader appearing for respondent-State.

(3.) Learned counsel for the petitioners/accused Nos. 1 to 9 made a submission that permission as required under Section 155(2) of Cr.P.C. is not at all obtained in this case. Therefore, the proceedings are liable for quashing. Learned counsel, therefore, prays for allowing the petition and to quash the proceedings.