ADITYA ARUN KUMAR Vs. ADITYA DESIRAJU

JUDGEMENT

(1.) Since all the petitions arise on the common facts and law, therefore they have been taken together for final disposal.

(2.) Learned HCPG takes notice of the respondent No.1./State in Crl.P.No.6534/2022.

(3.) The Crl.P.No.5329/2022 is filed by the petitioner/accused No.1 under sec. 482 of Cr.P.C for quashing criminal proceedings passed in CC.No.3970/21 pending on the file of Judicial Magistrate First Class (III) Mysuru, based upon the PCR No.312/2021 for the offence punishable under Sec. 464 , 465 , 465 , 468 , 470 , 471 , 120B read with 34 of IPC .