HARISH T.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners/accused Nos.1 to 7 challenging the order passed by the Court of the XLV Additional City Civil and Sessions Judge, Bengaluru City (CCH-46) in S.C. No.1034/2014 dated 26.09.2018 where under the application filed under Section 227 of Cr.P.C. came to be dismissed.

(2.) I have heard the learned counsel for petitioners/accused and the learned High Court Government Pleader for respondent - State.

(3.) Though this case is listed for admission, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.