K GEORGE VARGHESE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in all these criminal petitions have called in question the registration of private complaints in P.C.R Nos. 1/2010 to 55/2010 and consequently the registration of Crime Nos. 15/2010 to 35/2010 by Sulebele Police and Crime Nos. 16, 18, 19, 17, 20, 23, 24, 21, 22, 25 to 33, 37 to 52/2010 respectively by Nandagudi Police, Bangalore Rural District, Bangalore.

(2.) Respondent No. 2 is the complainant, who filed a private complaint under Section 200 of Code of Criminal Procedure interalia alleging that, at about 2 p.m. on 28.12.2009, accused Nos. 1 to 9 came to the land of the complainant, abused in filthy language, held the hands, assaulted and attempted to kill him and thereby accused Nos. 1 to 9 have committed an offence punishable under Sections 323, 504 and 307 of IPC and accused No. 10 has committed an offence punishable under Sections 465, 467, 420, 193, 194, 211 and 114 of I.P.C.

(3.) This complaint was filed before the learned J.M.F.C., Hoskote on 2.1.2010, the order sheet dated 2.1.2010 reads thus: