(1.) The petitioners/accused Nos.3 to 8 are before this Court seeking quashment of the complaint filed by the 2nd respondent dtd. 2/1/2023 and charge sheet dtd. 16/3/2024 and have also sought setting aside the order dtd. 4/4/2024 passed by the Principal Civil Judge and JMFC, Anekal in C.C.No.2600 of 2024 arising out of crime in Crime No.3 of 2023 registered for offences punishable under Ss. 417, 418, 420, 464, 465 read with Sec. 34 of the IPC.
(2.) Heard Sri C.V.Nagesh, learned senior counsel appearing for the petitioners, Sri B.N. Jagadeesha, learned Additional State Public Prosecutor for respondent No.1 and Sri Sandesh J. Chouta, learned senior counsel appearing for respondent No.2.
(3.) Facts, in brief, germane are as follows:- The petitioners had knocked at the doors of this Court in Criminal Petition No.1372 of 2023 dtd. 16/6/2023, which comes to be dismissed holding that the investigation in the case at hand was imperative. Therefore, it would suffice if the facts as narrated therein are paraphrased to the subject order. This Court noticed the facts and considering those facts has held as follows:
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