SHIVASHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C. No.1521/2020 pending on the file of VIII-Addl. Chief metropolitan Magistrate at Bengaluru registered for the offences punishable under Ss. 420 & 511 read with Sec. 34 of the IPC.

(2.) The petitioner is co-accused in C.C. No.1521 of 2020. Against accused No.3, this Court had quashed the proceedings in Criminal Petition No.8079 of 2020, in terms of its order dtd. 31/3/2022.

(3.) This Court in the aforesaid order held as follows: