- (1.) Heard learned Counsel for the parties.
(2.) Leave granted in SLP (Crl.) 7732 of 2010.
(3.) By the impugned judgment in these appeals, the Division Bench of the High Court dismissed the application Under Articles 226 and 227 of the Constitution of India for quashing the complaint and all other proceedings in C.C. No. 758/2005/367/08 on the file of J.M.F.C., Nippani, Judicial Magistrate, First Class, Sankeshwar. As the issue dealt with by the Division Bench of the High Court is identical, both the appeals are disposed of by this common order.;