MUTTEOPPA AND OTHERS Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed this petition under section 482 of Cr.P.C., 1973 seeking to quash the proceedings relating to Kulgod P.S. Crime No.92/2018 for the offences punishable under Section 379 of IPC, besides Section 21 and 22 of MMDR Act, 1957 and Rules 3, 32 and 44 of KMMC Rules, 1994.

(2.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent.

(3.) It is stated in the substances of the case in Crime No.92/2018 are as under: