GURUNATH Vs. THE STATE OF KARNATAKA AND ANOTHER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for State.

(2.) This petition is filed seeking quashing of proceedings in Crime No.223/2016 registered by New Town Police Station Bidar for the offences punishable under Section 406, 409, 419, 420, 467, 468, 120(B) R/w Section 149 of IPC, on the file of II Addl. Senior Civil Judge and JMFC-II Bidar.

(3.) The brief factual matrix that emanate from the records are that: