PRAGNA PONNAMMA K.A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, in all these cases, are members of the same family and the complainant is common. All these petitions call in question registration of a crime in Crime No.302 of 2021 registered for offences punishable under Ss. 406, 468, 471, 420, 120-B r/w Sec. 34 of the IPC.

(2.) Heard Smt Irfana Nazeer, learned counsel appearing for petitioners, Sri B. N. Jagadeesha, learned Additional State Public Prosecutor for respondent No.1 and Sri Vineet Sham Bhat, learned counsel appearing for respondent No.2, in all these cases.

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