BALRAJ SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is presented praying inter alia to quash complaint dated 19.05.2012 in Crime No.70/2012 given by second respondent to East Police Station, Kadri Hills, Mangaluru; order dated 02.03.2016 directing registration of criminal case; and proceedings in C.C.No.532/2013 on the file of JMFC (II Court) Mangaluru.

(2.) Heard Shri. K. Shashikiran Shetty, learned Senior Advocate for the petitioners, Shri.Vijaykumar A.Patil, learned Additional Government Advocate for the State and Shri. Praveen Chandra Shetty, Party-in- person/second respondent.

(3.) Briefly stated the facts of the case are, on 19.05.2012, Praveen Chandra Shetty, respondent No.2 herein lodged a complaint with East Police Station, Kadri Hills, Mangaluru, stating inter alia that petitioners had traded in his trading account on an unapproved electronic trading platform and thus committed offence punishable under Section 420 of Indian Penal Code, 1860 (hereinafter for brevity referred to as ' IPC '). The said complaint was registered as FIR No.70/2012. Police after investigation, filed a 'B' report. Feeling aggrieved, second respondent filed a protest petition. The learned Magistrate, by his order dated 02.03.2016 directed registration of a criminal case and the same has been registered as C.C.No.567/2016.