BHRMANAND Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned HCGP for Respondent Nos.1 to 5 and learned counsel for Respondent No.6.

(2.) The petitioner has sought for quashing of the FIR ( First Information Report ) in Crime No.134/2012 Dated : 13-11-2012 of Market Police Station, Bidar, in which he has been shown as one of the accused.

(3.) The brief factual matrix that emanate from the records are that :-