K.E.RAGHAVENDRA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner. Notice issued to respondent No.2 was served, but unrepresented vide note put up by the Registry on 23.09.2019.

(2.) Learned Counsel for the petitioner strenuously contends that the order dated 06.03.2019 passed by the learned Magistrate is erroneous. The said order reads as follows:

(3.) The above said order has to be tested before this Court from other surrounding circumstances. The first information report was registered in Crime No.258/2014 by respondent No.1-police under Sections 500 and 501 of IPC and under Section 67(A) of the Information and Technology Act, 2008. Thereafter, it appears that the police have started investigating the matter and after investigation filed the charge sheet. The said charge sheet was challenged before this Court in Crl.P.No.3424/2016 and this Court vide order dated 05.08.2016, particularly at para 7 held as follows: