JUDGEMENT
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(1.)The petitioners are before this Court calling in question the proceedings in Crime No.20/2021 registered for offences
punishable under Ss. 423 , 506 , 504 , 120B , 467 , 420 , 463
and 471 of the IPC pending before the X Additional Chief
Metropolitan Magistrate Court, Mayohall, Bangalore. Petitioners
are accused Nos.7 and 8.
(2.)Heard Sri.Shivshanker, learned counsel appearing for petitioners, Smt.Yashoda.K.P, learned High Court Government
Pleader for respondent No.1 and Sri.H.J.Anand, learned counsel
for respondent Nos.2 to 5.
(3.)Both learned counsel for the petitioners and the learned High Court Government Pleader appearing for respondent No.1 -
State in unison would submit that this Court in
Crl.P.No.1903/2022 by its order dtd. 8/4/2022, has quashed
the proceedings against accused Nos.1 and 3 to 6, the present
petitioners being the purchasers of the property and in the teeth
of the quashment of the proceedings as against accused Nos.1,
and 3 to 6, nothing further survives for consideration in the
present petition. Therefore, the petitioners would be entitled to
the benefit of the order passed by this Court in
Crl.P.No.1903/2022.
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