K.T.SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused No.2 is before this Court calling in question proceedings in C.C.No.19362/2017, pending before the III Additional Chief Metropolitan Magistrate, Bengaluru, for the offences under Sec. 408, 420 and 120B r/w. 34 of the IPC. The proceedings against accused No.1 stood abated as she is no more.

(2.) Heard Sri R.G.Bhat, learned counsel for petitioner, Sri B.N.Jagadeesha, learned Additional State Public Prosecutor for respondent No.1 and Sri Saravana P., learned counsel for respondent No.2.

(3.) Learned counsel for petitioner submits that the issue in the lis is identical to what is considered by this Court in Crl.P.No.195/2020, disposed on 31/1/2023. This Court has held as follows: