RAMESH BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Petition is filed u/ S. 482, Cr. P. C. by the petitioners praying to quash the proceedings in C.C. No. 1001 of 1988 on the file of the Special Court for Economic Offences, Bangalore.

(2.) I have heard the learned counsel for the petitioners and the learned Government Pleader fully and perused the records of the case. The petition is admitted.

(3.) With the consent of the learned counsel for the petitioners and the learned Government Pleader, I have heard this petition on merits today.