RAMACHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.101009/2017 is filed by the accused Nos.1, 2 and 4 to 10 and Criminal Petition No.101134/2017 is filed by the accused No.11 in C.C.No.41/2017 pending on the file of the learned Senior Civil Judge and JMFC Court, Honnavar (for brevity hereinafter referred to as the trial Court ) seeking quashing of the order dated 19.04.2017 passed by the trial Court taking cognizance for the offences punishable under Sections 420, 465, 467, 468, 471, 506 read with Section 149 of Indian Penal Code (for brevity hereinafter referred to as IPC ) and also for quashing the order dated 15.10.2014 passed by the trial Court and also for quashing the entire proceeding in C.C.No.41/2017.

(2.) Respondent No.1 is being represented by Learned High Court Government Pleader and respondent No.2 is being represented by her counsel.

(3.) Though this matter was listed for admission, however, with the consent from both sides, the matter is taken up for its final disposal.