MARIAM FASIHUDDIN Vs. STATE BY ADUGODI POLICE STATION

JUDGEMENT

(1.) Leave granted.

(2.) The Appellants assail the judgment dtd. 18/2/2021, passed by the High Court of Karnataka, at Bengaluru (hereinafter, 'High Court'), whereby their Criminal Revision Petition challenging the order dtd. 15/3/2018 of the VI Additional Chief Metropolitan Magistrate, Bengaluru (hereinafter, 'Trial Magistrate') has been dismissed. Consequently, the Appellants' prayer to discharge them in connection with FIR No. 141/2010 under Ss. 420, 468, 471 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter, 'IPC') registered at P.S. Adugodi, Bengaluru has been concurrently turned down.

(3.) The brief facts that are relevant to the present proceedings are set out as follows: