ASHOK SALUNKE Vs. STATE OF KARNATAKA,

JUDGEMENT

(1.) This petition has been filed under Section 482 of Cr.P.C. praying this Court to quash the charge sheet dated 15.02.2012 filed before the Chief Judicial Magistrate Haveri in Hoveri Town Police Station Crime. No.182/2010 for the offence punishable under Section 419 and 420 read with 34 of IPC (CC No.101/2012) against the petitioner-accused No.3.

(2.) I have heard the learned counsel for the petitioner-accused No.3 and learned HCGP for respondent-State.

(3.) Complainant remained absent though served with notice.