STATE BANK OF MYSORE Vs. P. MUKUNDAN

JUDGEMENT

(1.) Though this case is listed for admission, with the consent of learned counsel appearing for the parties, the same is taken up for final disposal.

(2.) This petition has been filed by petitioners-accused Nos.1 to 3 challenging the order passed by LX Additional City Civil and Sessions Judge, Bengaluru in Crl.R.P.No.588/2018 dated 29.11.2018.

(3.) I have heard Sri.Jayakumar.S.Patil, learned Senior Counsel appearing for Sri. Mohammed Tahir.A., learned counsel for petitioners-accused and Sri.Rajadithya Sadashivan, learned counsel for respondent No.1- complainant. Notice to respondent Nos.2 to 10 is dispensed with vide order dated 29.05.2019.