ARUN BALLAKUR Vs. M. KRISHNA REDDY

JUDGEMENT

(1.) Crl.R.P.No.1360/2015 is filed by the accused Nos.1 and 2 in C.C.No.321/2014 pending trial before the Special Court (Economic Offences) at Bengaluru, calling in question the correctness of the order dtd. 30/10/2015, by which an application filed by them under Sec. 245(2) of Cr.P.C, was rejected.

(2.) W.P.No.11821/2018 is filed by the accused Nos.2 and 3 in C.C.No.235/2017 pending trial before the Special Court (Economic Offences) at Bengaluru (henceforth referred to as 'Special Court'), calling in question the correctness of an order dtd. 27/6/2017 taking cognizance of offence punishable under Sec. 447 of the Companies Act, 2013 and also the correctness of the order dtd. 22/11/2017, by which an application filed by them under Sec. 245 of Cr.P.C. was rejected. The petitioners have also prayed to quash the proceedings in C.C.No.235/2017.

(3.) Since both the petitions are disposed off by this common order, the petitioners in Crl.R.P.No.1360/2015 who were the accused Nos.1 and 2 in C.C.No.321/2014 and the petitioners in W.P.No.11821/2018 who were accused Nos.2 and 3 in C.C.No.235/2017 shall be referred by their names to maintain clarity. Mr.Arun Ballakur was the accused No.1 and Mrs. Madhavi Ballakur was the accused No.2 in C.C.No.321/2014. They were accused Nos.2 and 3 in C.C.No.235/2017.