MALAVIKA PERIYASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These twin petitions spring from the same fount of controversy arising out of C.C.No.12622 of 2024, pending before the VIII Additional Chief Metropolitan Magistrate, Bengaluru, wherein the petitioner in Criminal Petition No.11368 of 2024 is accused No.1 and Criminal Petition No.11384 of 2024 concerns accused No.3. The complainant in both the cases is common.

(2.) For the sake of convenience, facts obtaining in Criminal Petition No.11368 of 2024 are narrated.

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