H N UDAY SIMHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the arguments of the counsel appearing for respondent No.2 and the HCGP for respondent No.1.

(2.) This matter was listed for admission on 24.1.2019 and the petitioners' counsel was absent on that day and arguments of the counsel for respondent No.2 and the HCGP was also heard and however with an intention to give an opportunity to the petitioners' counsel, ordered to list this matter today for arguments of the petitioners' counsel. Today also the petitioners' counsel is absent and hence for having heard the arguments of the respondents counsels on earlier occasion and also this day, the matter is disposed of on merits.

(3.) The petitioners invoking section 482 of Crimial P.C. sought an order to quash the very registration of the FIR in Crime No.56/2017 by Old Hubballi P.S., on the file of JMFC-II Court, Hubballi , for the offence punishable under sections 319, 321, 327, 405, 406, 420, 504, 506, 511 read with section 149 of IPC.