JYOTHIPRAKASH PUNACHA Vs. PRADEEPKUMAR SHETTY

JUDGEMENT

(1.) The FIR was lodged by one Chinmaya Krishna and Pradeep K.S., alleging that on 14/5/2016, when they called for press conference, at that point of time, the petitioners-accused Nos.1 to 8 herein abused the said informant in an abusive language and also gave a life threat and wrongfully confined them.

(2.) The Police registered the FIR in Crime No.113/2016 and after investigation submitted the charge sheet for the offence punishable under Ss. 143, 147, 504, 506, 342 r/w 149 of IPC against the petitioners-accused 1 to 7 herein.

(3.) Such being the case, the complainant who was the second informant in the FIR filed a private complaint under Sec. 200 of Cr.P.C. on 4/11/2016 making the very same allegations made by him in the FIR registered in Crime No.113/2016.