KOMALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitionersaccused Nos.4, 6, 5 under Section 482 of Cr.P.C. praying to quash the order dated 3.5.2016 in C.C.No.5577/2012 passed by IV Additional Chief Metropolitan Magistrate Court, Bengaluru.

(2.) Though this case is listed for admission, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.

(3.) I have heard the learned counsel Sri. Prasanna Kumar P. appearing for the petitioners and the learned Senior Counsel Sri. Ravi B.Naik for respondent No.2 and the learned High Court Government pleader for respondent Nos.1 and 3.