M.S. BHAVANI Vs. STATE

JUDGEMENT

(1.) This petition is directed against the Order of the trial Court passed in S.C. No.556/2013, dated 30.06.2014 relating to rejection of the application filed by accused Nos.2 and 3 under Section 227 of Cr.P.C., seeking discharge from the offences leveled against them.

(2.) The brief facts of the case of the petitioners are as under:

(3.) Heard the learned counsel viz., Shankarappa S., and the learned HCGP for the State.