RAJESH.P Vs. STATE

JUDGEMENT

(1.) Accused nos. 1 and 2 in PCR no. 8/2012 on the file of JMFC, Chikkanayakanahalli, have filed this petition under Section 482 Cr.P.C , 1973seeking to quash the entire proceedings in the said private complaint.

(2.) Heard the learned counsel for the petitioners and the learned HCGP. Counsel for respondent no.2 is absent.

(3.) Briefly stated the facts are as follows :-