R KASHINATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since these two petitions are in respect of the same crime number and since common law and facts are involved in these petitions they were taken up together to dispose of them by this common order.

(2.) The first petition is filed by accused No.1 praying to quash the impugned order dated 23.12.2016 passed by the II Additional Chief Metropolitan Magistrate at Bengaluru in Crime No.207/2014. Consequently, to quash the entire proceedings in Crime No.207/2014. Connected petition is filed by accused Nos.2, 3, 4, 5, 6, 7, 8 9, 10, 11, 12, 14, 15 and 16 praying to quash the order dated 23.12.2016 passed by the II Additional Chief Metropolitan Magistrate at Bengaluru in Crime No.207/2014 thereby taking cognizance against the petitioners for the offences punishable under Sections 420, 465, 468, 471, 477A read with Section 120B of IPC.

(3.) Brief facts of the case as narrated in the petition: