C.K. KRISHNA MURTHY S/O SRI C.A. KESAVELU Vs. STATE OF KARNATAKA REPRESENTED BY INSPECTOR OF POLICE (L AND C) INDIRA NAGAR POLICE STATION BANGALORE-560038

JUDGEMENT

(1.) THIS petition is filed seeking to quash the proceedings in C.C.No. 22656/2001 on the file: of X ACMM, Bangalore. On the basis of the complaint of one R. Narayanamurthy, the police registered a case in Crime No. 425/1999 of Indiranagar Police Station for an offence under Section 420 IPC read with Sections 3, 4, 5 and 6 of Money Circulation Banning Act and commenced investigation. On completion of investigation, charge sheet came to be filed against 12 persons as accused. This Court in Crl.P.No. 4007/2002 quashed the proceedings against A4, A7, A9, A10 and All. Further, this Court was pleased to quash the proceedings against A6 in Crl.P.No. 3259/2004 by order dated 10.6.2009. Further, this Court has also quashed the proceedings against A1 and A2 in Crl.P.No. 2729/2009.

(2.) HEARD Sri K.V. Mahesh, learned Counsel for the Petitioner and Sri Satish R. Girji, learned HCGP for the Respondent/State.

(3.) HAVING regard to the fact that the persons placed on par with the petitioner having been exonerated from the case by quashing the proceedings against them, the petitioner also stands on the same footing. Hence, the proceedings as against this petitioner are hereby quashed.