T K KURIEN Vs. STATE

JUDGEMENT

(1.) Sri Ashok Haranahalli, learned Senior Counsel for Sri Manmohan P.N., for the petitioner. None for the respondent.

(2.) Petition is admitted for hearing and the same is heard finally.

(3.) In this petition under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code' for short), the petitioner inter alia seeks quashment of the proceedings in C.C.No.95/2017 pending before the Court of MMTC-III, Bengaluru.