PRAMEELA Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioners are before this Court, calling in question proceedings in C.C.No.703/2016, which arose out of crime No.277/2015 for the offence punishable under Ss. 384 , 506 and 34 of the Indian Penal Code, 1860 and Ss. 3 and 4 of the Karnataka Prohibition of Charging Exorbitant Interest Act, 2004.

(2.) Heard Sri. Jairaj G., learned counsel appearing for the petitioner, Smt. K.P. Yashoda, learned High Court Government Pleader appearing for respondent No.1 and Sri. Madhu D., learned counsel appearing for respondent No.2.

(3.) The complainant had also instituted suit for recovery of money in O.S.No.3182/2016. The police after investigation in the subject crime, do file their charge sheet for the aforesaid offences. In the interregnum, the parties to the lis, the petitioners and the respondent have settled the dispute among themselves before the Civil Court, where a petition had been filed for recovery of money.