SRINIVASA Vs. STATE

JUDGEMENT

(1.) Petitioners being the accused in C.C.No.9018/2015 pending on the file of learned VII ACMM, Bengaluru and the same arising from P.C.R.No.2733/2014 for offences punishable u/s.415, 416, 420, 463, 464, 468 & 471 r/w Sec.34 of IPC , 1860 are invoking the inherent jurisdiction of this Court seeking quashment of the said proceedings.

(2.) After service of notice, the respondent-State has entered appearance through the learned HCGP and respondent-complainant has put in appearance through his private counsel; both the counsel oppose the petition contending that no rarest of rare case is made out for quashment; the complaint prima facie discloses commission of offences leveled against the petitioners; there is a triable case on the basis of the material available on record and lastly even otherwise there is no case for indulgence.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court quashes the proceedings in the Court below for the following reasons: