NITHYA DHARMANANDA @ K. LENIN Vs. ANJULA JACKSON

JUDGEMENT

(1.) IN this petition filed under Section 482 Cr.P.C, the petitioner has sought for setting aside the order dated 30.10.2010 passed by the Civil Judge (Jr. Dn.) & JMFC, Ramanagara in C.C. No. 843/10 taking cognizance against the petitioner for the offences punishable under Sections 447, 448, 453, 456, 292, 509, 182, 505 of IPC, Section 87 of the Information Technology Act, 2000 and Section 4 read with Section 8 of the Indecent Representation of Women ™s Act, 1986 and consequently to quash the entire proceedings.

(2.) THE respondent herein filed private complaint, under Section 200 Cr.P.C. against the petitioner herein alleging aforesaid offences. On presentation of the complaint on 28.8.2010, the learned Magistrate took cognizance of the offences alleged, thereafter recorded the sworn statement of the complainant on 25.9.2010 and by order dated 30.10.2010 opined that there is sufficient material to summon the petitioner -accused to answer the accusation made against him, therefore, ordered issue of summons to the accused.

(3.) I have heard Sri. C.H. Jadav, learned counsel for the petitioner and Sri. Ravi B. Naik, learned Senior Counsel appearing for the respondent -complainant.