AMASASETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for the respondent No.1-State.

(2.) Looking to the facts and circumstances of the case, issuance of notice to respondent No.2 is dispensed with.

(3.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for quashing the criminal proceedings based upon the PCR No.167/2014, now pending in C.C.No.2251/2022 for the offences punishable under Ss. 406, 408, 415, 420 of IPC.