ANAND S/O Vs. D VENKANNA

JUDGEMENT

(1.) Heard the counsel for petitioners and learned Government Pleader appearing for respondent No.1- State and also counsel for respondent No.2.

(2.) Though the matter is listed for admission, with the consent of learned counsel for the parties, it is heard and taken up for final disposal.

(3.) The present petition is filed by invoking Section 482 of Cr.P.C. praying this Court to quash the entire criminal proceedings initiated against these petitioners who are accused Nos.3 and 4 in C.C.No.186/2015 on the file of the II Addl. Civil Judge and JMFC, Ballari registered for the offences punishable under Sections 107, 193, 197, 198, 209, 511, 424, 427, 110, 196, 199, 379, 381, 420, 465, 191, 192, 349, 350, 378, 415, 425, 426, 441, 442, 445 & 464 r/w 34 of IPC.