K.M. NATARAJ Vs. THERESAMMA

JUDGEMENT

(1.) Respondents 1 to 8 in this petition have been served. They have remained unrepresented. Respondent No. 9 is represented by counsel. Though this petition is listed for preliminary hearing with consent of the learned counsel for the parties, it is taken up for final disposal.

(2.) The petitioner in this petition has sought for quashing the order dated 29.9.2012 passed in PCR No. 7/2012 by the District and Sessions Judge/Special Judge, Bangalore Rural District, Bangalore, all further proceedings initiated pursuant to the said order and also the private complaint filed by respondents 1 to 8 which are at Annexures 'A' and 'B' respectively.

(3.) The brief facts of the case are:-