R. C. SODANI Vs. STATE

JUDGEMENT

(1.) Sri Ashok Haranahalli, learned Senior Counsel appearing for Sri S.B.Hebballi, learned counsel for the petitioners and Smt.Rashmi Jadhav, learned HCGP for the first Respondent-State are physically present before the Court. Sri Biju.V., learned counsel appearing for Smt. Mamatha Shetty, counsel for the second respondent is appearing through video conference and submits a note of Section 34 of the Bureau of Indian Standards Act, 1986 in respect of cognizance of offences by Courts. However, the role of second respondent who is the defacto-complainant is only limited extent as per Section 301 of Cr.P.C., but only for assisting HCGP for State.

(2.) Heard the arguments of the learned Senior Counsel for petitioner and HCGP for State and perused the entire materials placed on record.

(3.) This petition is filed by the petitioners seeking to quash the FIR in Cr.No.86/2016 of Udupi Town Police Station, Udupi pending on the file of Principal Civil Judge and JMFC, Udupi for the offences punishable under sections 406, 420 read with Section 34 of IPC.