D T VIRUPAKSHAPPA Vs. C SUBASH

JUDGEMENT

(1.) Leave granted.

(2.) Appellant is the accused in a private complaint filed by the respondent/complainant before Civil Judge (Jr.Div) and JMFC at Chikkanayakanahalli, Karnataka, on which the learned Magistrate took cognizance, registered the case as C.C. No. 74/2009 and issued summons to the appellant. The case was registered under Sections 323, 324, 326, 341, 120, 114, 506 read with Section 149 of the Indian Penal Code (45 of 1860) (hereinafter referred to as 'IPC').

(3.) The appellant moved the High Court under Section 482 of The Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC'), which was declined by the impugned order.