LAWS(KAR)-2023-3-150

ASGAR ALI Vs. STATE OF KARNATAKA

Decided On March 06, 2023
ASGAR ALI Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to correct the name of the father of respondent No.2 in the cause-title.

(2.) Ms. Bharati Patil, learned counsel filed vakalath on behalf of respondent No.2.

(3.) This petition is filed by the petitioner-accused No.1 under Sec. 482 of Cr.P.C for quashing the criminal proceedings in C.C.No.50537/2022 arising out of the Crime No.188/2021 registered by the Commercial Street Police Station, Bengaluru and charge-sheeted for the offences punishable under Sec. 420 , 120B read with Sec. 34 of IPC, pending on the file of XXIX Additional CMM, Bengaluru.