NAVEEN Vs. SURESH

JUDGEMENT

(1.) The present petitioners are accused Nos.1, 2 and 3 in P.C.No.1/2017 (2nd respondent Police Station Crime No.49/2017), pending on the file of the learned Civil Judge and JMFC, at Sandur (hereinafter referred to as 'the trial Court', for brevity), for the offences punishable under Sections 34 , 506 , 392 , 384 , 394 , 147 , 447 , 323 , 448 , 324 of IPC. The present respondent No.1 is the complainant in the said case.

(2.) The summary of the complaint is that, the complainant was undertaking tours and travels business having vehicles for the said purpose. Due to his family and legal necessities, he availed a land loan of a sum o f Rs.1,50,000/- from accused No.1 in June, 2015. However, due to his business loss, he could not repay the loan within the agreed time. This made accused No.1, joined by his brothers i.e., accused Nos. 2 and 3 repeatedly approaching the house of the complainant demanding repayment of the loan amount and abusing the complainant in filthy language. The request of the complainant to bear for some time were not acceded by them.

(3.) Though this matter is listed for admission, with the consent of both side, the same is taken up for final disposal.