KATHYAYINI Vs. SIDHARTH P.S. REDDY

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal assails the order passed by High Court of Karnataka on 23/11/2023 in Writ Petition No.23106 of 2021, whereby it allowed the Writ Petition preferred by respondent Nos. 1 and 2, and quashed the criminal proceedings against them in two complaint cases, C.C. No. 892/2021 and C.C. No. 897/2021 whereby they were charged for offences punishable under Ss. 120B, 415, 420 read with Sec. 34 of Indian Penal Code, 1860[IPC.].

(3.) Brief facts leading to present appeal are summarised below: