SHAKILA Vs. STATE BY CIRCLE INSPECTOR

JUDGEMENT

(1.) These criminal revision petitions are directed against the Order dated 01.12.2018, passed in Sessions Case No.3/2015 on the file of the Court of Principal Sessions Judge at Tumakuru, whereby the learned Sessions Judge allowed the application filed by the learned Public Prosecutor under Section 319 of Cr.P.C. and issued accused summons to C.W.25/P.W.15 Dr.Susheela B.R., C.W.10/P.W.10-Shakeela and C.W.11/P.W.11-Farzana for answering charges under Sections 313, 316 and 318 of IPC.

(2.) Crl.R.P. No.8/2019 is preferred by C.W.10/P.W.10 and C.W.11/P.W.11 and Crl.R.P. No.136/2019 is preferred by C.W.25/P.W.15.

(3.) I have heard the learned counsel for the petitioners and the learned HCGP for the respondent/State.