SHRIDHAR Vs. GIRIDHAR

JUDGEMENT

(1.) "Whether the proceedings against the petitioners in C.C.No.4379/2016 on the file of JMFC-I Court, Hubballi, are abuse of the process of the court and their continuation amount to failure of ends of justice" is the question involved in these cases.

(2.) Petitioners in these cases are the accused as set out below: <FRM>JUDGEMENT_250_LAWS(KAR)2_2019_1.html</FRM>

(3.) Respondent in all these cases is the complainant before the Trial Court. The parties will be referred to henceforth with their ranks before the trial court.