- (1.)Leave granted.
(2.)The challenge in this appeal is to the orders dated 7/3/2012 and 12/3/2012 passed by a learned Single Judge of the Karnataka High Court allowing the criminal revision petition filed by the respondents under Section 397(1) of the Code of Criminal Procedure, 1973 ("the Code"). The prayer made by the respondents in the criminal revision petition was for setting aside order dated 17/9/2009 passed by the Fast Track Court (Sessions)-V, Bangalore in Criminal Appeal No.1897 of 2006 and also order dated 9/11/2006 passed by the Court of the XVth Addl. Chief Metropolitan Magistrate, Bangalore in C.C. No.4116 of 2004.
(3.)The appellant is the original complainant. The respondents are original accused 1 and 2 respectively. Respondent 1 is a private limited company and respondent 2 is its Managing Director who looks after the day- to-day affairs of respondent 1 company. The respondents are financial consultants and sub-brokers who are engaged in the business of trading inter alia on the National Stock Exchange, the Bombay Stock Exchange and the Bangalore Stock Exchange.