RAHUL AND OTHERS Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are arrayed as accused Nos.1 to 3 in CC No.308/2017, arising out of Crime No.70/2016 pending on the file of the JMFC II Court, Davanagere, for the offence punishable under section 78(6) of Karnataka Police Act, have filed this petition seeking quashing of the said proceedings.

(2.) The learned counsel for the petitioners strenuously contends that none of the offence invoked by the Police at the time of registering the FIR or the offence alleged in the charge- sheet are attracted, on plain reading of the charge-sheet itself. Therefore, he contends that the entire proceedings deserves to be quashed.

(3.) The brief factual matrix of the case are as follows: