RUDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.53/2021 registered for the offences punishable under Ss. 419, 420, 465, 471, 468 of IPC.

(2.) Heard Sri.Santosh B Malagoudar, learned counsel for petitioner; Sri.V.S.Kalasurmath, learned HCGP for respondent No.1; & Sri.Santosh B Rawoot, learned counsel for respondent No.2.

(3.) Facts in brief, germane are as follows: