SHANMUKHA BHOVI Vs. STATE OF KARNATAKA REP

JUDGEMENT

(1.) Sri. Robert D'souza, learned counsel files vakalath in respect of Respondent No.2.

(2.) The petitioners, who are arraigned as Accused Nos.1 to 32 have sought for quashing of the proceedings in SC No.56/2016 arising out of Crime No.7/2014 pending before the Principal District and Sessions Judge at Chikkamagaluru registered against them for the offences punishable under Sections 143, 147, 148, 427, 448, 323, 324, 307,506, 341, 354 r/w. 149 of IPC and under Sections 3 and 25 of the Arms Act.

(3.) Except Petitioners/accused Nos. 6, 13, 14 & 15, all other petitioners/accused are present before the court. Respondent No.2-Smt. Susheela, who is the complainant (CW.1) is also present before the court. Though CW.2-Shankar, CW.3-Murthy, CW.4- Thimmakka, CW.5-Smt. Puttamma are not the parties to the proceedings, however, they are injured victims in the above said charge sheet are also present before the court.