MAYURESH KARLEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in Crl.P.No.4611/2016 have sought to quash the proceedings initiated against them in Crime No.90/2016 arising out of PCR. No.53728/2016 for the offences punishable under Sections 120B, 341, 342, 384, 386, 406, 420 and 506 read with Sec. 34 of the IPC.

(2.) Petitioners in Crl.P.No.7110/2015 have sought to quash the proceedings initiated against them in Crime No.53/2015 arising out of PCR. No.5937/2015 for the offences punishable under Sections 420, 406, 120B read with Sec. 34 of the Penal Code and under Sec. 66 of the IT Act. 2000.

(3.) The petitioners in Crl.P.No.8541/2016 have sought to quash the order dated 3.10.2016 passed by the XLIII Addl. CMM, Bengaluru, in PCR. No.53728/2016.