T.C.BHAKTHAVATHSALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.2 in C.C.No.729/2015 pending before the Court of Additional Civil Judge & JMFC, Harihara, has filed this petition under Section 482 Cr.PC, with a prayer to quash the order dated 05.09.2015 and consequently, to quash the entire proceedings in the said case.

(2.) Though the matter is listed for admission, with the consent of the learned Counsel for all the parties, the same is taken up for final disposal.

(3.) Heard the learned Counsel for the petitioner and the learned HCGP who have appeared in person and the learned Counsel for the complainants-respondents 2 to 4 through video conferencing.