SRILATHA GUPTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused Nos.1 and 2 under Sec. 482 of Cr.P.C for quashing criminal proceedings in CC.No.1501/2018 in respect to the Crime No.201/2021 registered by the Hanumanth Nagar Police Station for the offence punishable under Sec. 420 read with 34 of IPC , now pending on the file of XXIV ACMM Bangalore.

(2.) Heard the argument of learned counsel for the petitioners, learned HCGP respondent No.1 and respondent No.2 is served and unrepresented.

(3.) The case of the prosecution is that the respondent No.2 filed complaint to the Girinagar police alleging that the petitioner said to have borrowed Rs.6.00 lakhs from the complainant and issued 3 cheques which were dishonoured and he has also filed a case before the Magistrate in CC.No.1501/2018 which came to be dismissed. Therefore he prayed for taking action against petitioners for cheating the complainant. In turn Girinagar police transferred the matter to Hanumanth Nagar police and Hanumanth Nagar Police Station registered FIR and also filed charge sheet which is under challenge.