RAJATH SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent No.1. Sri Abhishek Kumar, learned counsel files vakalat for respondent No.2.

(2.) This petition is filed under by the petitioners/accused Nos.1 and 2 for quashing of the FIR in Crime No.17/2023 registered by the Peenya Police for the offence punishable under Ss. 406 and 420 of the IPC.

(3.) Today both the petitioners and respondent No.2 appeared through their counsel and filed I.A.No.1/2023 appended with joint affidavit seeking permission of this Court to compound the offences.