RAMU AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are arrayed as Accused Nos. 1 to 4 in Crime No. 67/2016 of Ashoknagar Police Station, for the offence punishable under sections 78-A(vi), 79 and 80 of the Karnataka Police Act.

(2.) These are the petitions filed u/S.482 of Cr.P.C. by the petitioners/accused persons praying to quash the proceedings initiated by the respondent - Police, against the accused persons for the above said offences under the Karnataka Police Act, 1963 ( hereinafter referred to as "K.P. Act" for short).

(3.) Before adverting to the grounds urged before this court by the learned counsel appearing for the petitioners, it is just and necessary to have the brief factual matrix of this case on which basis the charge-sheet has been laid by the police before the Special Court.