N. BASAVARAJAPPA Vs. SHRANABASAVA

JUDGEMENT

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

(2.) Heard Sri Mahamad Sharif, learned counsel for the petitioner-accused and Sri S.R. Kadloor, learned counsel for respondent No.1 and Smt. Maya T.R., learned High Court Government Pleader for the respondent No.2- State and perused the records.

(3.) Brief facts of the case which are necessary for disposal of the petition are as under: A private complaint came to be filed by the respondent No.1 on the file of the Civil Judge & JMFC, Manvi, which is registered as PCR No.106/2022. On receipt of the private complaint, the learned Magistrate directed that the complaint be registered as an FIR and investigated by the jurisdictional police. Accordingly, on receipt of necessary information from the Court, the matter was referred to Sirwar Police Station and a case came to be registered in Crime No.132/2022 on 15/9/2022 for the offences punishable under Ss. 341 , 323 , 355 , 504 and 506 read with Sec. 149 IPC against the petitioners. The very registration of the FIR is called in question by the learned counsel for the petitioners in this petition.