JAGADISH DEVADAS ANCHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed by accused Nos.1 and 2 in Crime No.62 of 2024 registered for offence punishable under Ss. 419, 420, 465, 467, 468, 471 and 34 of the IPC calling in question the FIR registered against them. Therefore, they are taken up together and considered by this common order. For the sake of convenience, facts obtaining in Criminal Petition No.4470 of 2025, which are also common in the other petition, are narrated.

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

(3.) Heard Smt. Ananya Praneeth, learned counsel appearing for the petitioners; Sri B.N. Jagadeesh, learned Additional State Public Prosecutor appearing for respondent No.1 and Sri K.S. Ponnappa, learned counsel appearing for respondent No.2.