VANI SUNDAR Vs. BINDU VENKATESH

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the State. None appears for the respondent No.1.

(2.) THE petitioner is called in question the proceedings in PCR No.2088/2008 pending on the file of 4th Additional CMM, Bangalore for the offences punishable under Sections 406, 403, 419, 420 and 468 of IPC.

(3.) LEARNED counsel for the petitioner submits that the complainant herself has filed a suit in OS No.22/2002 on the file of Civil Judge (Jr.Dn.), Ramanagaram interalia claiming partition and separate possession of 1/3rd share in the suit schedule property. In the said suit additional issue was framed and was treated as preliminary issue and by order dated 14.08.2006 the said Court has held that Civil Judge has no jurisdiction.