SUDHA P Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri A.N.Radhakrishna, learned counsel for the petitioners is physically present before the Court inclusive of learned HCGP for the respondent - State.

(2.) Petitioners' counsel seeks for some short accommodation to furnish requisite process fee along with correct address to issue notice against respondent No.2. But twice the time has been accommodated to the petitioners' counsel for taking appropriate steps, despite of that he is seeking for some more time to do the needful.

(3.) In this petition, the petitioners are seeking to quash the FIR and complaint in Crime No.186/2017 of Sadashivanagara Police Station pending on the file of the VII Addl.CMM, Bengaluru for the offence punishable under Ss. 418, 420, 465, 193 and 196 of IPC.