MANSOOR Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Issuance of notice to Respondent No.2 is dispensed with.

(2.) The petitioners, who arrayed as Accused Nos.1 to 7 in S.C.No.66/2017 arising out of Crime No.30/2016 have filed this petition seeking quashing of S.C.No.66/2017, which is pending on the file of the Additional Civil Judge (Jr.Dn.) and JMFC Court, Somawarpet, Kodagu District.

(3.) It is the case of the petitioners that on the basis of the complaint lodged on 26.01.2016 in between 11:30 am. to 12:30 pm. The police have originally registered a Crime No.30/2016 against the petitioners for the offences punishable under Sections 324, 448, 307 read with Section 34 of the IPC and after completion of the investigation, police have filed a charge sheet and after committal, a case has been registered in S.C.No.66/2017. On the basis of the counter case lodged by the 2nd respondent, in connection with the same offences, which occurred between the same parties, the police have also registered Crime No.31/2016 for the offences punishable under Sections 307, 323 read with Section 149 of IPC and in that case also, the police have completed the investigation and submitted charge sheet and after committal, a Sessions Case has been registered against the six accused persons in S.C.No.64/2017.