M. RAGHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner who is arraigned as. accused No.4 in C.C.No.14343/2019 arose in Cr.No.268/2015 registered by Malleshwaram police station pending on the file of VII Addl. Chief Metropolitan Magistrate, Bangalore for offences punishable under Sections 465, 471, 420, 120(B), 511 read with 34 of IPC sought for quashing the entire criminal proceedings initiated against him in the aforesaid case.

(2.) Ms.Keerthana for Sri.K.V.Thimmaiah, learned counsel for the petitioner and so also Smt. Rashmi Jadhav, learned HCGP for 1st respondent are present before the Court physically whereas, the 2nd respondent is served but unrepresented.

(3.) Though, this matter is listed for admission, with the consent of both the parties the matter is taken up for final disposal.