K.NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, learned High Court Government Pleader for respondent No.1 and the learned Counsel for respondent No.2 and perused the records.

(2.) An application I.A.No.2/2019 is filed for vacating stay granted by this Court. As the matter is heard on merits, I.A.No.2/2019 does not survive for consideration.

(3.) On perusal of the materials available on record and as per the submissions made by learned Counsel for the petitioner, it reveals that a person by name Lingappa son of Basappa-respondent No.2 herein lodged a private complaint in P.C.R.No.17/2012. The learned Magistrate after perusal of the complaint averments felt that the matter requires to be investigated by the jurisdictional police. Hence, referred the matter for investigation under Section 156(3) of Cr.P.C for investigation and report.