MANJU C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in Criminal Petition No.4658/2018 is arraigned as A20; and the petitioners in Criminal Petition No.2958/2019, are arraigned as A22, A23, A26 and A27 in connection with Special case No.302/2016 on the file of the Principal District and Sessions Judge, Mysuru for the offence punishable under Sections 143, 147, 148, 120B, 302, 201 and 303 read with Section 117 and 149 of IPC and also u/s.3(1)(i)(2)(4) of Karnataka Control of Organized Crimes Act, 2000.

(2.) Heard both the counsels and I have carefully perused the records.

(3.) Before adverting to the grounds urged by the learned counsels, it is just and necessary to have the brief facts of the case: