KARTHIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are accused of committing violence against Medicare Service Personnel and damage to property of Medicare Service Institution, an offence punishable under section 4 of the Karnataka Prohibition of Violence against Medicare Service Personnel and Damage to Property in Medicare Service Institutions Act, 2009 and for the offences punishable under sections 427, 143 and 323 of Indian Penal Code. Petitioners have sought to quash the charge-sheet in C.C.No.6163/2016 pending on the file of XXIV ACMM Court, Bengaluru.

(2.) Heard the petitioners parties-in-person and the learned SPP-II appearing for respondent No.1.

(3.) Brief facts essential for disposal of the petition are as follows:-