V. SRINIVASARAJU Vs. STATE

JUDGEMENT

(1.) Crl.P.No.4770/2015 is filed by the petitioner- accused under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.34180/2014 pending on the file of CMM, Bengaluru for the offence punishable under Sec. 500 of IPC based upon the complaint in PCR No.2023/2012.

(2.) Crl.P.3751/2013 is filed by the same accused No.1 under Sec. 482 of CR.P.C. for quashing the criminal proceedings in C.C.No.8576/2013 pending in the court of CMM, Bengaluru, with respect to Crime No.285/2012 registered by the Yelahanka Police Station for the offences punishable under Ss. 306, 504, 506, 499, 500 of IPC.

(3.) Heard the arguments of learned Counsel for the petitioner and respondent as well as learned HCGP for the State.