RENUKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Santhosh B Mane, learned counsel appearing for the petitioners, Sri Ramesh Chigari, learned High Court Government Pleader for respondent No.1, Smt. Vidya, learned counsel for respondents No.3 to 6, Sri T.M. Nadaf, learned counsel for respondents No.8 and 9.

(2.) Petitioner under Sec. 482 Cr.P.C., with the following prayer:

(3.) Brief fact of the case are as under: A private complaint came to be filed by the petitioner herein with the Additional Civil Judge and JMFC., Ranebennur, which was registered in P.C.106/2014. Learned Magistrate on registering of the private complaint, perused the complaint averments and referred the matter to the jurisdictional police for investigation by exercising the power under Sec. 156 (3) Cr.P.C ., Ranebennur Town Police thereafter, registered a case in Cr.No.300/2014 on 31/10/2014 for the offences punishable under Sec. 467 , 468, 471, 477 r/w Sec. 34 of IPC. After thorough investigation, the police were of the opinion that the contents of the complaint averments were false and filed a 'B' final report. Thereafter, the petitioner herein filed a protest petition. Thereafter, learned Magistrate recorded the sworn statement of the complainant and its witnesses and after verification of the material on record, came to the conclusion that no case is made out unless scribe and witnesses were examined and therefore, dismissed the complaint.