PRASAD M. R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners who are arraigned as accused Nos.1 to 13 have filed this petition under Sec. 482 of Cr.P.C. with a prayer to quash the criminal proceedings initiated against them in Cr.No.18/2022 of Hubbali Town P.S for the offences punishable under Ss. 120-B, 419, 420, 463, 464, 465, 467, 468, 471, 472 and 476 I.P.C pending on the file of JMFC-I Court, Hubballi.

(2.) For the sake of convenience parties are referred to by their rank before the trial Court.

(3.) Accused have contended that the allegations made against them are false and frivolous. They are innocent of the allegations made. Complainant and accused No.2 are brothers. The dispute between them and others is in respect of management and membership of the Karnataka Agricultural Foundation Society (for short 'Society') and the properties acquired by their father as the Secretary of the Society way back in the year 1975.