SANJAY KUMAR S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The respondent No.2 lodged the FIR alleging that the petitioners without disclosing the income of their father submitted an application for issuing income certificate, and on the basis of the false information furnished by the petitioners, income certificates were issued in their favour.

(2.) The Police after investigation submitted the charge sheet for the offences punishable under Ss. 177, 181 , 201, 417, 420, 34 of IPC.

(3.) The learned Magistrate after accepting the charge sheet took cognizance of the aforesaid offences and issued summons. Taking exception of the same, this petition is filed.