Dhananjaya Y Chandrachud, J. - (1.) Delay condoned.
(2.) The present appeal arises from the judgment and final order dated 1 January 2016 of the High Court of Karnataka, rejecting the prayer of the appellants to quash the criminal proceedings instituted by the first respondent against them. The High Court stayed the criminal proceedings till the disposal of a pending civil suit instituted by the son of the appellants against the first respondent.
(3.) The facts relevant to the present dispute are thus: Rajiv Vijayasarathy Ratnam, (the son of the appellants) and Savitha Seetharam (the daughter of the first respondent) were married on 24 May 2002. They moved to the United States of America and a child was born to them in 2009. Savitha was involved in a car accident on 5 February 2010 and proceedings were initiated against her abroad. It is alleged by the appellants that fearing the attachment of their son's property in the proceedings, an amount of Rs 20 lakhs was transferred by Rajiv to the bank account of the first respondent on 17 February 2010. Following a breakdown in marital relations, Savitha and Rajiv have been living separately since October 2010. Multiple rounds of litigation ensued in various courts.;