ARUN KUMAR L Vs. BUNTY K MEHTA

JUDGEMENT

(1.) Though the matters are listed to hear the interim applications, with the consent of both sides, taken up for final disposal.

(2.) These petitions are filed by the petitioner/accused -3 under Article 226 and 227 of Constitution of India read with Section 482 of Cr.P.C praying the Court to quash/set aside the order dated 07.01.2015 at Annexure D in C.C. No.3522/2015 pending on the file of the 27th Additional Chief Metropolitan Magistrate Court at Bangalore in so far as registering the criminal case and issuing process to the same crime.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused -3 and also the learned counsel appearing for respondent/ complainant.