RISHI VYAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Crl.P.No.8975/2022 filed by the petitioner- accused Nos.1, 8 and 16 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.29575/2022 pending on the file of I ACMM, Bengaluru registered by CEN police in Crime No.453/2022 for the offences punishable under Ss. 120(B) , 419 , 420 read with Sec. 149 of IPC and Sectionss 66, 66(C)(D) of Information Technology Act, 2000.

(2.) Heard the arguments of learned counsel for the petitioner, learned SPP for respondent No.1.

(3.) Both the cases are arising out of the same offence said to be committed by the accused persons and filed at two different officers belonging to different police stations to the same CEN police and the complaint registered before the Whitefield CEN police one after the another on 8/7/2022 in Crime No.453/2022 at 12 P.M. against the same accused persons and Crime No.454/2022 at 12.30 P.M. filed by the Whitefield police officer. The allegation is one and same and the accused company and persons are one and same, except one of the accused No.7 in Crl.P.No.8708/2022 (in Crime No.454/2022). Hence taken together for common disposal.