R. SHASHIREKHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal challenges the final judgment and order dtd. 3/9/2024, passed by the learned Single Judge of the High Court of Karnataka at Bengaluru in Criminal Petition No. 5821 of 2024 whereby the High Court allowed the petition filed by the respondent Nos. 2 to 4 thereby quashing the FIR and further investigation in Crime Case No.172 of 2024 pending on the file of XXXII Additional Chief Metropolitan Magistrate, Bengaluru (hereinafter, "trial court").

(3.) Shorn of details, the facts leading to the present appeal are as under: