CHAMPAWWA Vs. BABANNA BHIMAPPA UNDRI

JUDGEMENT

(1.) Heard Sri Arun L.Neelopant, learned counsel for the petitioner, Sri Laxman T.Mangagani, learned counsel for respondent Nos.1 to 9 and Sri Ramesh Chigari, learned High Court Government Pleader for respondent No.11-State.

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

(3.) Brief facts of the caser are as under :- Petitioner-complainant launched a prosecution against respondent Nos.1 to 10 for the offences punishable under Sec. 494 of the Indian Penal Code (" IPC " for short). The case was initially filed as a Private Complaint in P.C.No.198/2012, later on, the learned Magistrate on considering the contents of the sworn statement of the complainant and her witnesses, was of the prima facie opinion that the complainant has made out a case to proceed against respondent Nos.1 to 10 and by passing an order on 23/8/2016 under Sec. 204 of Cr.P.C., took the cognizance for the offence punishable under Sec. 494 read with Sec. 109 of IPC.