NARAYANA SWAMY T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in Crime No.425 of 2018 registered for offences punishable under Ss. 420, 456, 466, 468, 471 and 120B of the IPC.

(2.) Heard Sri V.Rangaramu, learned counsel for petitioners, Sri K.S.Abhijith, learned High Court Government Pleader for respondents 1 to 3 and Smt Vijetha R.Naik, learned counsel for respondents 4 to 6.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:-