MADAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are Accused Nos.1, 4 and 3 respectively have sought for setting aside of the impugned order at Annexure-'A' dtd. 9/9/2021 passed by the Court of LXXXI Addl. City Civil and Sessions judge, Bengaluru (CCH-82) in PCR No.50/2021, which is the order whereby 'B' report filed by the Police Inspector, K.R.Puram Police Station was rejected and the second respondent- complainant was reserved liberty to give his further sworn statement and adduce statement of his witnesses, if any. The petitioners have sought for acceptance of 'B' report.

(2.) The petitioners have also assailed the validity of the order at Annexure-'B' dtd. 25/11/2021 passed by the Court of XLII Additional Chief Metropolitan Magistrate, Bengaluru (CCH-42) in C.C.No.33228/2021 (PCR No.19856/2021) whereby cognizance was taken for the offences punishable under Ss. 120B , 420 , 427 , 465 , 467 and 471 of IPC as against Accused Nos.1 to 5.

(3.) The parties are referred to by their rank as in the trial Court for the purpose of convenience.