MUSTHAQ Vs. IMTIYAZ HUSENSAB PEERZADE

JUDGEMENT

(1.) Though this matter listed for hearing on interlocutory application, with the consent of the learned counsel for the petitioners as well as respondents, it is taken up for final disposal.

(2.) Heard the arguments of the petitioners' counsel and counsel for respondent No.1 and also learned HCGP for respondent No.2.

(3.) The petitioners in the petition have sought for relief of quashing the criminal proceedings initiated against the petitioners in CC No.1258/2013 on the file of the IV JMFC, Belagavi for the alleged offences punishable under Sections 418/419, 420, 465, 468, 471 read with Sec. 34 of Penal Code invoking the Sec. 482 of Cr.P.C.