SHANTHAMMA Vs. B. S. GURURAJ

JUDGEMENT

(1.) Sri. Venkatesh R Bhagat, learned counsel for the petitioners appears through video conferencing. But in this petition, notice against the accused/respondent in C.C.No.5288/2015 has been served but unrepresented.

(2.) Though the case is posted for admission, with the consent of the learned counsel for the petitioners, the matter is taken up for final disposal.

(3.) This petition is filed for quashing the order dated 13.01.2017 passed by the XVI ACMM, Bengaluru in C.C.No.5288/2015 arose in PCR No.2064/2013 and to restore the complaint.