SANDEEP GURURAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 24/2/2023 passed by the III Additional Chief Metropolitan Magistrate, Bengaluru in C.C.No.8330 of 2021 arising out of Crime No.14 of 2020.

(2.) Heard Sri Goutham Sreedhar Bharadwaj, learned counsel appearing for petitioner, Sri. Jagadeesha B.N., learned Additional State Public Prosecutor appearing for respondent No.1 and Sri. Sandesh Chouta, learned senior counsel representing learned counsel Sri. Sunil Kumar Patel appearing for respondent No.2.

(3.) Facts adumbrated are as follows: The complainant is the 2nd respondent, the petitioner accused No.1. Several grievances/allegations galore between the accused No.1 and the 2nd respondent-complainant which arose out of retainership agreement dtd. 14/7/2016 and a memorandum of understanding dtd. 20/12/2017 which concerns certain transactions. The subject agreement and the memorandum of understanding have been subject matter of several proceedings between the two i.e., the Company and the accused which had all become subject matter of Criminal petitions 2866 of 2022 and 5148 of 2023 and both those criminal petitions have been turned down. The issue in the subject lis does not concern the merit of the matter or rejection of the criminal petition challenging the proceedings in C.C.8330 of 2021. What drives the petitioner to this Court in the subject petition is an order passed by the learned Magistrate rejecting an application filed by the petitioner under Sec. 207 of the Cr.P.C . seeking production of certain documents and electronic evidence.