KARTIK VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, who is arraigned as accused No.1, has filed this petition under Sec. 482 of Cr.P.C, with a prayer to quash the criminal proceedings in C.C. No. 3758/2021 on the file of I Additional Senior Civil Judge and CJM, Dharwad, for the offences punishable under Ss. 420 and 500 r/w/s.34 of IPC , pursuant to cognizance taken in PCR No.1/2020.

(2.) It is the case of the petitioner that respondent No.2 filed a complaint stating that he is a Director, Producer and Actor by Profession and owner of MDR Film Institute. He is engaged in making of Kannada Movie "Adivasi Raju" under the banner of MDR Film City. He entered into an agreement with petitioner on 9/11/2019 for providing Camera essentials for shooting, outdoor shooting unit and post including censor approval. He has also entered into an agreement with accused Nos.2 and 3 who agreed to work as technical Director and Co-actor in the said Film. Alleging that the cameras supplied by the petitioner were not of good quality and that he has made defamatory statement in the whatsapp group titled "Ambiga Productions", respondent No.2 filed a false complaint. Without application of mind, the trial Court has taken cognizance and issued summons against accused Nos.1 to 3 including the petitioner. Challenging the same this petition is filed.

(3.) Respondent No.1 has appeared through High Court Government Pleader. Respondent No.2 has also appeared through counsel.