CHIKKAHONNEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 25/11/2019, in P.C.R.No.96/2017, passed by the IV JMFC, Mysuru, whereby, the concerned Court rejects the 'B' summary report and takes cognizance of the offences under Ss. 415 and 420 r/w. 34 of the IPC .

(2.) Heard Sri Hemanth Kumar K., learned counsel for the petitioners and Sri Mahesh Shetty, learned High Court Government Pleader for respondent No.1.

(3.) Learned counsel for respondent No.2 has remained absent throughout and this Court noticing his absence, on 12/6/2023, has passed the following order: