SWAPNA D/O MUNIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioners are before this Court seeking for the following reliefs: Wherefore, the Petitioners humbly prays that this Hon'ble Court may kindly be pleased to,-

(2.) The Petitioners are before this Court challenging the order of cognisance taken by the CJM Rural Court, Bengaluru Rural, Bengaluru, in C.C. No.873/2017 vide Order, dtd. 25/1/2017 for the alleged offences under Ss. 406, 409 read with Sec. 34 of IPC.

(3.) The first Petitioner is the Secretary, and the second Petitioner is the Founder Trustee of Sri Balaji Educational Charitable Trust, which imparts education under the name and style of 'Rainbow International School' and 'Rainbow Pre-University College'.