SRIDHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.1 to 5 under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) praying to quash the proceedings in C.C No.40784/2024 pending on the file of XXXII Additional C.J.M Bengaluru registered for the offences punishable under Ss. 363, 366, 342, 506 read with 34 of IPC. On the complaint of respondent No.3, a case came to be registered against petitioner Nos.1 to 4 in Crime No.32/2024 in North Women Police Station Bengaluru, Bengaluru City for the offences punishable under Sec. 363 of IPC. The police after investigation filed a charge-sheet against the petitioners for the offences under Ss. 363, 366, 342, 506 read with 34 of IPC. On the basis of the said charge-sheet case came to be registered against the petitioners in C.C No.40784/2024 pending on the file of XXXII Additional C.J.M, Bengaluru.

(2.) The proceedings in the said case are sought to be quashed in this petition.

(3.) The petitioner No.1 and respondent No.2 are present. Joint affidavit of petitioner No.1 and respondent No.2 is filed along with copy of Adhar Cards of petitioner No.1 and respondent No.2.