NAZEER SAB AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by A1, A3 and A4 in CC No.184/2014 pending on the file of the Court of JMFC, Lingasugur for quashing of the entire proceedings which was registered for the offence punishable under Sections 420, 406, 409, 468, 120(B) of IPC.

(2.) It is submitted that the other accused person by name Syed Ghouse Mohiuddin Khadri, arrayed as A5 had already approached this Court in Criminal Petition No.200875/2014 and this Court vide order dated 31.3.2015 quashed the entire proceedings against the said accused/petitioner.

(3.) The learned counsel for the petitioners further submits before this Court that there are no divisible or separable allegations made against the present petitioners compared to the allegations made against A5 in favour of whom the proceedings are already been quashed by this Court.