JUDGEMENT
K.NATARAJAN,J. -
(1.)Criminal Petition No.225/2022 is filed by the petitioner-accused Nos.1 and 2 under Sec. 482 of Cr.P.C. for quashing the FIR and investigation in Crime No.210/2021 registered by Bagalur Police Station, Bengaluru offences punishable under Ss. 406, 420, 447, 380, 323, 465, 468, 471, 120B read with Sec. 34 of IPC on the complaint of respondent No.2-Smt.Rathnamma.
(2.)Criminal Petition No.8329/2021 is filed by accused Nos.1 to 4 under Sec. 482 of Cr.P.C. for quashing the FIR in Crime No.215/2021 registered by Basaveshwara Nagar Police Station, Bengaluru for the offences punishable under Ss. 323, 354, 504, 506, 420, 468, 471, 120B read with Sec. 34 of IPC on the complaint of respondent No.2-Ms.Ramya H.M.
(3.)Both the matters are interlinked with each other as the defacto complainant-Smt.Rathnamma in Crime No.210/2021 claimed to be owner of the property and the defacto complainant-Ms.Ramya H.M. is said to be GPA holder of Smt.Rathnamma and claiming their rights on the same property. Hence, taken together for common disposal.
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