S. N. VIJAYALAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted

(2.) I.A. Nos.141246/2024 and 215072/2024 are allowed; exemptions from filing Official Translation(s) are granted. I.A. No.215071 of 2024 is closed.

(3.) The respondent no. 2/complainant (Keerthiraj Shetty) had filed Private Complaint Report No.12357/2022 dtd. 20/7/2022 (hereinafter referred to as 'PCR'), under Sec. 200 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'CrPC') before the learned IIIrd Additional Chief Metropolitan Magistrate, Bengaluru (hereinafter referred to as the 'ACMM'). The PCR was referred to the Sanjay Nagar Police Station for investigation under Sec. 156(3) of the CrPC vide Order dtd. 21/7/2023. After the referral order, First Information Report bearing Crime No.260/2023 (hereinafter referred to as the 'FIR') came to be registered on 5/10/2023 against the four appellants and the other accused [Reference to the accused in this judgment is as per their position in the FIR] for offences punishable under Ss. 405, 406, 415, 417, 418, 420, 504, 506, 384 and 120B read with 34 of the Indian Penal Code, 1860 (hereinafter referred to as the 'IPC').