SURESH JAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in CC.No.748/2007 registered for the offences punishable under Ss. 465, 467, 468, 471 and 420 read with Sec. 34 of IPC.

(2.) Heard Sri P.P.Hegde, learned Senior Counsel appearing for petitioners, Smt.Yashodha, learned High Court Government Pleader for respondent No.1 and Sri Arun G., learned counsel for respondent Nos.3 and 5.

(3.) Brief facts leading to the filing of the present petition as borne out from the pleadings are as follows: