SHRIMANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The above batch of petitions are filed by the petitioners in respective petitions invoking jurisdiction of Section 482 of the Cr.P.C., praying the Court to quash the proceedings initiated by the Police for the offences punishable under the provisions of Karnataka Money Lenders Act, 1961, 'for short KML', Karnataka Prohibition of Charging Exorbitant Interest Act, 2004, 'for short KPCEI' and Indian Penal Code, 1860 'for short IPC'.

(2.) The details of the petitions, crime number, offences and criminal cases registered, if any, are furnished in the chart as under:

(3.) The sum and substance of the allegations against the respective petitioners herein/accused in the above cases are almost one and the same, hence, the factual aspects pertaining to Crl.P.101569/2016 are taken for discussion, which are as under: