PUTTAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner Smt.Puttamma arraigned as defacto. complainant in C.C.No.23897 of 2015, which is pending before the 44th Additional Chief Metropolitan Magistrate, Bengaluru for trial against the accused who were arraigned as Respondent Nos.2 to 10 in this petition. The petitioner has challenged the order dated 11.08.2016 in C.C.No.23897/2015 and seeking to set aside the order and thereby to allow the application filed under Section 173(8) of Cr.P.C.

(2.) Heard the learned Senior Counsel, Shri.M.S.Rajendra Prasad appearing for the petitioner/complainant and so also, Smt.Rashmi Jadhav, learned HCGP appearing for Respondent No.1/State and Shri.K.A.Chandrashekara, learned counsel for Respondent Nos.2 to 10/accused. Perused the materials.

(3.) It is transpired in the complaint filed by the defacto complainant, Smt.Puttamma and based upon her complaint, case in Cr.No.98 of 2015 came to be registered by J.P.Nagar Police Station for the offences, which reflected in the FIR said to have been recorded by the police.