NAVEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for quashing of the FIR and complaint in Crime No.26/2016 of the Hosapete Extension Police Station, registered for the offences punishable under Sections 406 and 420 of the IPC.

(2.) The brief facts of the case are that:

(3.) On service of notice respondent No.2 the de-facto complainant has entered appearance and filed his objections contending that: