SHASHIL Vs. O. H. AMRESH

JUDGEMENT

(1.) The petition has been filed by the accused Nos.1 to 4 challenging the validity of the complaint registered in P.C. No.1/2016 and has also sought for setting aside of the order passed by the III Additional Sessions Judge and Special Judge Court Dakshina Kannada, Mangalore, dtd. 24/5/2016 in Special Case No.120/2016 and has sought for quashing of the entire proceedings.

(2.) It is submitted that accused No.3 has died and accordingly the present proceedings are limited to accused Nos.1, 2 and 4 viz., petitioner nos.1, 2 and 4 respectively.

(3.) The facts relevant for disposal of the present petition is that a complaint was made out before the Court under Sec. 200 Cr.P.C. read with Sec. 45 (1) of the Prevention of Money Laundering Act, 2002 ("the Act" for short) for an offence under Sec. 3 and punishable under Sec. 4 of the Act.