JUDGEMENT
Aravind Kumar, J. -
(1.)These petitions have been filed by the accused persons seeking for quashing of the proceedings initiated by Byappanahalli Police Station against them based on respective complaints filed by the informant which culminated in investigation being taken up and filing of the charge sheets in C.C. No. 52068/2015 for the offences punishable under Section 324 of IPC, C.C.No. 58033/2016 for the offences punishable under Sections 323, 341, 354, 504 and 506 of IPC and C.C.No. 53414/2017 for the offences punishable under Sections 341, 504 and 506 of IPC, which proceedings are pending on the file of the X Additional Chief Metropolitan Magistrate, Bengaluru.
(2.)I have heard the arguments of Sriyuths Siji Malayil and M.B.Ravi Kumar, learned counsel appearing for parties and Sri. Rachaiah, learned HCGP appearing for the State. Perused the records.
(3.)Petitioner and respondent No. 2 in the respective petitions are neighbours residing at Silver Enclave Apartment, V Main Road, 3rd Cross, Malleshpalya, Bengaluru-560 075. On account of an incident/altercation that occurred on 23.10.2016 between them with regard to alleged misbehaviour, assault, etc., on account of security personnel having opened the gate of the flat at about 11.00 p.m. resulting in both the neighbours lodging complaints against each other and as already noticed hereinabove, investigation came to be conducted and charge sheet has been filed against the accused persons.
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