VINITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused 1 and 2 are before this Court calling in question registration of a crime in Crime No.118 of 2024 for offences punishable under Sec. 420, 468 and 34 of the IPC.

(2.) Heard Sri Kiran S.Javali, learned senior counsel appearing for the petitioners, Sri P.Thejesh, learned High Court Government Pleader appearing for respondent No.1 and Sri Dhyan Chinnappa, learned senior counsel appearing for respondent No.2.

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