B SHIVAKUMAR AND ORS Vs. HANUMANNA M

JUDGEMENT

(1.) The petitioners, who are aggrieved by the impugned order of issuance of process for offences punishable under Sections 463, 464, 465, 468, 469, 470 and 471 IPC, are before this court by invoking Section 482 Cr.P.C.

(2.) I have heard Sri.S.G.Bhagavan, learned counsel for petitioners and Sri.C.Lakshminarayana Rao, learned counsel for respondent and I have been taken through the records and order passed by the courts below.

(3.) At the first instance, respondent initiated a complaint under Section 200 Cr.P.C. alleging offences punishable under Sections 463, 464, 465, 468, 469, 470 and 471 IPC against petitioners.