KATHYAYINI Y P Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Sanjay Yadav for Sri. Mahesh S, learned counsel for the petitioner and Sri.C.S.Ravishankar, learned counsel for the 2nd respondent appear through video conferencing, whereas Sri. K.Nageshwarappa, learned HCGP for Respondent No.1 is present before the Court physically and heard the arguments and perused the entire materials placed on record.

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

(3.) This petition is filed for quashing the entire criminal proceedings initiated against the petitioner in Cr.No.185/2016 arose in PCR.No.14914/2015 pending on the file of IV A.C.M.M., Bangalore for the offence punishable under Sections 406, 464, 471, 420 of IPC.