STATE Vs. MAHESHA AND ORS.

JUDGEMENT

(1.) Since similar allegations are made in all these three petitions, except the place and date of occurrence of the offence, they are taken up together and disposed off by this common order.

(2.) Heard learned High Court Government Pleader and perused the records.

(3.) The respondents herein are accused in CC No.1154/2014, CC No.1168/2014 and CC No.1158/2014 on the file of the Senior Civil Judge and JMFC, Hunsur for the offence under Sections 457, 380 and 411 read with 34 of IPC.