SANGAMESH RUDRAPPA NIRANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.100582/2019 has been filed by petitioner-accused Nos.1 to 3 under Section 482 of Cr.P.C. praying to quash the proceedings in Crime No.82/2018 (CC No.1102/2018) of Savalagi Police Station for the offences punishable under Section 171-H of IPC and Sec.127(A), 133 of representation of peoples Act.

(2.) I have heard the learned counsel for the petitioners-accused and learned HCGP for respondent- State.

(3.) Since, all these matters are arising out of the similar facts and circumstances and the question of law involved is one and the same, in order to avoid the repetition of question of law and other aspects, all these matters have been clubbed together and disposed off with a common order.