PILLAMADHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in CC No.33228/2021, which arose out of PCR No.19836/2021 registered for offence punishable under Ss. 120B , 420 , 427 , 465 , 467 , 471 of IPC.

(2.) Heard Sri. B.S. Prasad, learned Advocate for the petitioner and Smt. K.P. Yashoda, learned HCGP for Respondent No.1 as well as ri. T.M. Venkata Reddy, learned Advocate for Respondent No.2.

(3.) The petitioner is Accused No.2. The issues that are before this Court in the subject petition need not detain this Court for long or delve deep into the matter as the Co- ordinate Bench of this has quashed the proceedings in respect of other accused ie., Accused Nos. 1, 3 & 4, in Criminal Petition No.9828/2021 [Madappa and Others Vs. State of Karnataka and Another] in terms of its order dtd. 30/9/2022.