G.C. KIRAN Vs. M. THIRTHA PRASAD

JUDGEMENT

(1.) Petitioners are aggrieved by the order dated 14.08.2015 passed by the Chief Metropolitan Magistrate, Bengaluru, in PCR No. 11467/2014 (CC No. 20692/2015) whereby the learned Magistrate has taken cognizance of the offence punishable under Sections 406 and 420 read with Section 34 of IPC and issued summons to the petitioners.

(2.) Petitioner No. 2 is reported to have died on 06.08.2018 and hence, proceedings against petitioner No. 2 is dismissed as abated.

(3.) Heard learned counsel for petitioners and learned counsel for respondent and perused the records.