GANESH PRASAD HEGDE Vs. SUREKHA SHETTY

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.8663 of 2009, in particular, the order dtd. 31/3/2015 by which, cognizance is taken by the IV Additional Chief Metropolitan Magistrate at Bangalore and the order dtd. 22/3/2018 passed in Criminal Revision Petition No.289 of 2015 dismissing the application of the petitioners seeking discharge from C.C.No.8663 of 2009, for offences punishable under Sec. 406 of the IPC.

(2.) Heard Sri S.Balakrishnan, learned counsel appearing for petitioners and Smt. Shailja Agarwal, learned counsel appearing for Sri Pradeep Nayak, learned counsel for respondent.

(3.) Brief facts as projected by the prosecution are as follows:-