NEMICHAND SWAROOPCHAND SHAHA Vs. STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) SRI M. Marigowda, learned Additional State Public Prosecutor appears for the respondent.

(2.) HEARD on merits.

(3.) THE petitioners are being prosecuted for an offence under Section 420 of the IPC at C. C. No. 132 of 1992 on the file of the learned Judicial magistrate First Class, Ron. They are aggrieved with the impugned order, by which the process is directed against them.