YOUSUFF SHARIFF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since these cases are interconnected to each other and since common question of law and facts are involved, they are clubbed together and disposed of by this common order.

(2.) Crl.P.No.4020/2019 and Crl.P.No.4738/2019 have been preferred by the petitioner-accused under Section 482 of Cr.P.C. to quash FIR in Crime No.47/2019 and 111/2019 for the offences punishable under Sections 406 and 420 of IPC of Ashoknagar police station pending on the file of IV Addl. CMM Court, Bengaluru.

(3.) I have heard Sri.Kiran.S.Javali, learned counsel for Sri.Shyam Sundar.M.S., learned counsel for petitioner- accused and Sri.Abhilash Raju, learned counsel for Sri.A.R.Desai, learned counsel for respondent No.2 in Crl.P.No.4020/2019; Sri.Kiran.S.Javali, learned counsel for Sri.S.Balakrishnan, learned counsel for petitioner-accused and Sri.Navkesh Bathra, learned counsel for respondent No.2 in Crl.P.No.4738/2019; and Sri.Abhilash Raju, learned counsel for Sri.A.R.Desai, learned counsel for petitioners-accused Nos.1 to 3 and Sri.Kiran.S.Javali, learned counsel for respondent No.2-complainant in Crl.P.No.3747/2020; and Sri.R.D.Renukaradhya, learned High Court Government Pleader for respondent No.1-State in all the three cases.