RAJENDRA SING Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 Cr.P.C., with the following prayer:

(2.) Heard Sri Ravi B. Naik, learned Senior counsel for the petitioners, Smt. Maya T.R., learned High Court Government Pleader for the first respondent-State and Sri Basavaraj M. Police Patil, learned counsel for second respondent and perused the records.

(3.) Brief facts of the case which are necessary for disposal of the petition are as under: Second respondent herein filed a private complaint against the accused/petitioners herein in PC No.549/2019 on the file of the IV Additional Civil Judge and JMFC, Kalaburagi, seeking action against the petitioners for the offence punishable under Ss. 339 , 340 , 341 , 342 , 343 , 344 , 420 , 441 , 442 , 447 , 448 , 452 read with Sec. 34 IPC. There is a pending civil dispute between the parties. The said private complaint was referred to police for investigation and filing of appropriate report by exercising powers under Sec. 156(3) of Cr.P.C., by the learned Trial Magistrate.