S.S.V. DEVELOPERS Vs. SUNDAR PREMRAJ JOTWANI

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned High Court Government Pleader for respondent No. 2 - State. Perused the records.

(2.) THIS petition is filed by petitioners praying to quash the order dated 21.05.2014 registered in P.C. No. 85/2014 on the file of J.M.F.C. - I Court, Hubli and consequently to quash the F.I.R. dated 27.05.2014 in Crime No. 156/2014 on the file of Hubli Town Police.

(3.) I have carefully perused the orders passed by learned Magistrate and before referring to the order sheet of trial Court it is just and necessary to peruse the complaint averments in P.C. No. 85/2014.