(1.) This criminal petition is filed under S. 482, Cr. P.C. against the order passed by the learned I Additional Sessions Judge, Dharwad, sitting at Hubli, in Criminal Revision Petition No. 104/89 dated 20-7-1991 confirming the order of the learned J.M.F.C., II Court, Hubli, in C.C. No. 1514/87 dated 21-1-1989 by which the learned Magistrate exercising the power under S. 246, Cr. P.C. had ordered to frame charge against accused . Nos. 1 to 3 therein for an offence purnishable under S. 500, I.P.C.
(2.) The ranking of the parties in this petition is, petitioner is accused No. 1, and respondents 2 and 3 are accused Nos. 2 and 3 while the first respondent is the Complainant in the trial Court.
(3.) A few facts which compelled the learned Magistrate to charge the accused for an offence under S. 500, I.P.C. are that the first respondent herein lodged a private complaint under S. 200, Cr. P.C. wherein the allegations are as follows: -
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