YALLAPPA SHAM MANAGUTAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these two petitions filed under Sec. 482 of the Cr.P.C. accused Nos.2 and 1 respectively have sought for quashing the criminal proceedings initiated against them in Spl.C.No.197/2022 on the file of Prl.District and Sessions Judge, Belagavi, for the offences punishable in Ss. 406 and 420 IPC and Sec. 21(1)(2) and (3) of The Banning of Unregulated Deposit Schemes Act, 2019 ('BUDS Act' for short).

(2.) While Crl.P.No.102510/2023 is filed by accused No.1, Crl.P.No.100048/2024 is filed by accused No.2.

(3.) Since these two petitions are arising out of the same case, they are clubbed together and disposed of by a common order.