M.S.FANEESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner calls in question the proceedings in CC.No.1375/2017 registered for the offences punishable under Ss. 408 and 409 read with Sec. 34 of IPC.

(2.) Learned counsel for petitioner submits that qua the same parties i.e. the State and the petitioners, this Court has in connected cases quashed the proceedings with certain directions. This Court in Crl.P.No.7507/2022 and connected matters, disposed on 16/3/2023, has held as follows:

(3.) In the light of the issue standing covered by the aforesaid judgment rendered by this Court, which is not disputed by learned High Court Government Pleader, the following: