H PADMAVATHI BAI Vs. STATE OF KARNATAKALABIC

JUDGEMENT

(1.) These writ petitions are filed under Articles 226 and 227 of Constitution of India r/w Section 482 of Cr.P.C. seeking quashing of order dated 07.11.2017 passed by learned Civil Judge (Sr.Dn.) & CJM, Raichur in PCR No.12/2017 vide Annexure-D and also for quashing of FIR dated 27.11.2017 registered in Crime No.295/2017 vide Annexure-E and consequently for issue of a writ in the nature of mandamus, directing Bar Council of Karnataka to remove 3rd respondent from the role of advocate by withdrawing his Sannad and for other consequential reliefs.

(2.) The brief facts leading to filing these petitions are as under;

(3.) The sum and substance of the complaint in PCR No.12/2017 is that the petitioner Nos.1 to 5 herein are accused Nos.1, 3 to 6 in the said complaint, which is filed seeking to punish them along with 4th respondent herein for the offences punishable under Sections 384, 403, 406, 418 and 420 r/w Section 34 of IPC with reference to the offences said to have committed by them within the limits of Yargera village, Taluka and district Raichur and within the jurisdiction of Yargera Police Station.