K.C. RAMU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The respondent No.1- complainant-Police has charge sheeted respondent No.2 i.e., accused No.3 - Smt.Mamatha R., who is respondent No.2 in Criminal Revision Petition No.206/2018 and Criminal Petition No.711/2018. She is also the petitioner in Criminal Petition No.7026/2019. A charge sheet was filed by respondent No.1-Police in Crime No.400/2015, for the offences punishable under Ss. 302, 493, 494, 496, 120-B, 201 read with Sec. 34 of Indian Penal Code, 1860, (hereinafter for brevity referred to as 'IPC'). An application under Sec. 227 of Code of Crl.R.P.No.206/2018 C/w. Crl.P.No.711/2018 and Crl.P.No.7026/2019 Criminal Procedure, 1973 (hereinafter for brevity referred to as 'Cr.P.C.'), filed by said Smt.Mamatha R., (accused No.3) in S.C.No.20/2017, pending in the Court of learned V Addl.District and Sessions Judge, Mandya (hereinafter for brevity referred to as 'Sessions Judge's Court'), came to be allowed by the order of the Sessions Judge's Court dtd. 4/8/2017 and accused No.3 came to be discharged for the offences above mentioned.

(2.) Challenging the said order, CW-2 K.C.Ramu @ Ramanna, the father of the deceased K.R.Manjunatha and father-in-law of accused No.3-Smt.Mamatha R., has filed Criminal Revision Petition No.206/2018, under Sec. 397(1) read with Sec. 401 of Cr.P.C. Very same CW-2 K.C.Ramu @ Ramanna has filed Criminal Petition No.711/2018, under Sec. 482 of Cr.P.C. seeking a direction to any other investigating authority to investigate the case in Crime No.400/2015, which is Crl.R.P.No.206/2018 C/w. Crl.P.No.711/2018 & Crl.P.No.7026/2019 later numbered as S.C.No.20/2017 pending in the Sessions Judge's Court.

(3.) The respondent No.1-State is being represented by learned High Court Government Pleader. The respondent- Smt.Mamatha R., is being represented by her counsel.