R SAMPANGI RAMAIAH @ SHETRU Vs. H VENKATESH

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that, in view of the decision of the Apex Court reported in 2010 (3) KCCR 2012 (SC) in the matter of Radhey Shyam Garg vs. Naresh Kumar Gupta, these petitions do not survive, as the petitioner has raised contention that before taking cognizance sworn statement cannot be recorded. However, Apex court has held that, even before taking cognizance sworn statement could be recorded.

(2.) IN view of the submission made by the learned counsel for the petitioner, these petitions are dismissed as not maintainable.