C A ANZAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) As common question of fact and law arises for consideration in these petitions filed by the common petitioner, they were heard together and are being disposed of by this common order.

(2.) The short point involved in these petitions is whether the learned Magistrate has power to order reinvestigation on the basis of protest petition filed by respondent-complainant.

(3.) Common respondent No.2, M/s Semi Labs Ltd., filed three private complaints before IV Additional C.M.M., Bangalore against the common petitioner and respondent No.3 herein alleging offence punishable under Sections 406, 420 r/w Section 120(B) of Indian Penal Code.