PRADYUMNA S HARISH Vs. STATE

JUDGEMENT

(1.) Petitioner has sought for quashing of the proceedings in P.C.R. No. 20012/2010 dated 20th May 2010 and the F.I.R. in Crime No. 272/2010 registered on 1.6.2010.

(2.) Respondent No. 2 filed a private complaint under Section 200 of Cr.P.C. interalia alleging that, the accused has committed an offence punishable under Sections 312, 325, 354, 362, 376, 415, 419. 420 and 493 of IPC.

(3.) Learned Magistrate considering the nature of allegation in the complaint found it necessary to refer the matter to the jurisdictional Police for investigation under Section 156 Sub-section (3) of Cr.P.C. On reference, Police has registered the case in Crime No. 272/2010 for the offences punishable under Sections 312, 325, 354, 362, 376, 415, 419, 420 and 493 of IPC. The matter is still under investigation. At this stage, this petition has been filed.