KISHAN HEGDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.5452/2020 is filed under Section 482 of Cr.P.C. praying this Court to quash the FIR in Crime No.67/2020 registered by the Udupi Town Police for the offences punishable under Sections 417, 420, 465, 468, 470 and 471 read with Section 34 of IPC, pending on the file of the I Additional Civil Judge (Jr.Dn.) and JMFC, Udupi.

(2.) Crl.P.No.5432/2020 is filed under Section 482 of Cr.P.C. praying this Court to quash the FIR in Crime No.101/2020 registered by Hebbala Police, pending on the file of the I Additional CMM Court, Bengaluru for the offences punishable Under Sections 419, 420, 468, 417 read with Section 34 of IPC.

(3.) These petitions are taken up together in view of the clubbing of these petitions vide order dated 19.10.2020. The complainant is one and the same in both the petitions. Petitioner No.1 in both the cases has been arraigned as accused No.1 and petitioner No.2 in Crl.P.No.5432/2020 has been arraigned as accused No.2. Hence, taken up together for common disposal.