PANDURANGA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure to quash the chargesheet in C.C. No.3719/2016 arising out of FIR No.557/2015 of Kamakshipalya Police Station, Bengaluru, on the file of the V Additional Chief Metropolitan Magistrate, Bengaluru, against the petitioners for the offences punishable under Sections 380 and 411 of IPC.

(2.) Heard learned counsel for the petitioners and learned High Court Government Pleader for respondent No.1. There is no representation by respondent No.2 party-in-person.

(3.) The facts leading to this petition are that on the complaint dated 10.09.2015 filed by respondent No.2, Kamakshipalya police have registered a case in Crime No.557/2015. After completion of the investigation, the police have filed the chargesheet which is numbered as C.C. No.3719/2016 for the offences punishable under Sections 380 and 411 of IPC. The petitioners are arrayed as accused Nos.2 and 3.