(1.) ALL these criminal petitions are filed by the respective petitioners to quash the proceedings initiated in Cr. No. 416/06, 417/06, 196/06 of Ulsoor Gate Police Station and Crime No. 81/07 of Gandhinagar Police station. Bellary.
(2.) THE brief facts of all these cases are that, the KSRTC who is complainant in all these cases, filed complaints against this petitioners and others on the allegations that some persons made false claims against the KSRTC before the MACT with a mala fide intention to make unlawful gain, in collusion with the petitioners-accused and others who are Doctors, police and Advocate, who issued false wound certificate and registered false case and claim petition though the said claimants were neither involved in the accident nor sustained any injuries and the documents produced by the claimants before the MACT are all false and fabricated. Cri. P. No. 1741/2007
(3.) THE facts of the case in Cri. P. No. 1741/2007 is that the complainant-respondent herein filed a complaint against this petitioner and others in Cr. No. 196/2006 on the file of the Ulsoor Gate Police Station Bangalore on the allegations that one Chandramma filed a claim petition in MVC No. 5451/2003 before the MACT Court contending that she sustained grievous injuries in the motor vehicle accident that occurred on 3-8-2003 near madwara Bridge on Bangalore-Tumkur Road involving KSRTC bus bearing Reg. No. KA-07, F-713, one private [sln] bus and another ksrtc bus bearing Reg. No. KA-16/18872 [hired bus]. The allegations made by the complainant against this petitioner is that the said chandramma in the said claim petition produced the fabricated wound certificate issued by the petitioner, as if she has took treatment on 5-8-2003 in the Government Hospital, nelamangala but according to complainant the same was obtained by Chandramma-claimant with the connivance of petitioner-medical officers in the Government Hospital, even though the petitioner has not treated the said chandramma.