(1.) This petition is filed by accused Nos.1 to 5 under Section 482 of Cr.P.C. praying to quash the entire proceedings in Crime No.7219/2020, pending on the file of I Additional Chief Metropolitan Magistrate, Bengaluru, arising out of Crime No.6/2020 of Cyber Crime Police Station (CID) for the offences punishable under Sections 403, 406, 408, 426, 120B r/w.34 of IPC and Sections 66 and 72 of Information Technology Act, 2000.
(2.) I have heard Sri Uday Holla, learned Senior Counsel on behalf of Sri Smaran Shetty for the petitioners-accused No.1 to 5, Sri C.V.Nagesh, learned Senior Counsel on behalf of Smt. Chinmayi Mirji, for respondent No.2-complainant virtually and Sri H.R.Showri, learned HCGP for respondent No.1-State
(3.) Though this case is listed for orders, with the consent of both parties, the same is taken up for final disposal.
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