SATHYA SAI CENTRAL TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) All these petitions filed under section 482 of Cr.P.C. are decided by a common order as they arise out of C.C.110/2021 (Cr. No. 73/2020 registered by Nandigiridhama Police Station) on the file of II Additional Civil Judge and JMFC, Chikkaballapura.

(2.) The second respondent lodged a complaint, PCR No. 216/2020, under section 200 Cr.P.C in the court of II Additional Civil Judge and JMFC, Chikkaballapura (referred to as Magistrate hereafter), against the petitioners. The Magistrate referred the case to the police for investigation under section 156(3) Cr.P.C. Thereafter the police registered FIR in Cr. No. 73/2020 and filed charge sheet in relation to offences punishable under sections 420, 511 and 120B of IPC and section 82 of the Indian Registration Act. In Crl.Ps.1197/2021, 1219/2021 and 1422/2021, the petitioners have sought quashing of FIR. In Crl.P.2286/2021, the petitioner has sought quashing of charge sheet numbered as C.C.110/2021.

(3.) I have heard the arguments of learned senior counsel Sri Ashok Haranahalli and Sri K.G.Raghavan, and, Sri Raghavendra Srivatsa, learned counsel - all appearing for the petitioners and Sri Sushil Kumar Jain, learned senior counsel appearing for the second respondent. The learned counsel have also submitted the synopsis of their arguments.