PRASHANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) I have heard the arguments of the petitioners' counsel and also the learned HCGP for respondent.

(2.) The petitioners in Crl.P.No.101268/2016 has invoked Sec. 482 of Crimial P.C. seeking relief to quash the proceedings initiated against the petitioners in CC No.480/2012 in APMC Crime No.187/2011 for the offences punishable under Sections 420, 354, 323, 506 r/w 34 of IPC. The petitioner in Crl.P No.101269/2016 seeking the relief to quash the proceedings initiated against him for the offence punishable under Sec. 420, 500 504, 506 of IPC.

(3.) The petitioners in both petitions sought for grant such other relief as deem fit in the circumstances of the case.