ANUPAMA W.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.1 and 2 under Section 482 of Cr.P.C. praying to quash the proceedings in CC.No.18445/2018(PCR No.17591/2014), pending on the file of the IX ACMM, Bengaluru, for the offences punishable under Sections 418 and 420 r/w. Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioners-accused and the learned counsel for respondent No.2-complainant as well as the learned HCGP for respondent No.1-State.

(3.) Though this case is listed for admission, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.