LAWS(KAR)-2022-7-916

JAGADISH Vs. SHIVAJI

Decided On July 13, 2022
JAGADISH Appellant
V/S
SHIVAJI Respondents

JUDGEMENT

(1.) Heard learned counsel Sri Chetan Munnoli appearing for petitioners and learned counsel Sri Balagouda A.Patil for respondent.

(2.) This petition is filed under Sec. 482 of Cr.P.C. with the following prayer.

(3.) Brief facts of the case are as under: The respondent herein filed a private complaint in P.C.No.36/2021 on the file of I Additional Civil Judge & JMFC Court, Chikkodi against the petitioners herein seeking for action against them for the offences punishable under Ss. 323 , 324 , 504 , 506(II) , 294 and 447 read with Sec. 34 of IPC.