SRI. MAHANTESH AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is moved on behalf of accused Nos.1, 5, 11 against whom Crime No.42/2018 is registered by the respondent-police for offences punishable under Sections 143, 147, 148, 323, 324, 307, 504, 341, 506, 149 of IPC and Sections 3(1(r), 3(1)(s), 3(2)(v-a) of SC and ST (Prevention of Attrocities) Act, 1989.

(2.) Heard the learned counsel for the petitioners and the learned HCGP.

(3.) Learned HCGP has not filed any statement of objections but has orally opposed the petition.