PALINISWAMY VEERARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave Granted.

(2.) Paliniswamy Veeraraja, K. Paliniswamy, Ammani and R. Kavitha, the four accused in CC No. 55623 of 2014 arising out of Crime No. 209 of 2006 under Sec. 406, 468, 471, 420 r/w 34 of the Indian Penal Code, 1860 [IPC], are before us challenging the High Court's [ High Court of Karnataka at Bengaluru] decision to decline the prayer for quashing [Criminal Petition No. 4624 of 2022] of the case pending on the file of the 10th Additional Chief Metropolitan Magistrate, Bangalore City.

(3.) The background facts as have been noticed by the Court below are as follows: