JAKKA VINOD KUMAR REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri A. Mahesh Chowdhary, learned counsel appearing for petitioner and Sri Mahesh Shetty, learned High Court Government Pleader appearing for respondent.

(2.) The petitioner is before this Court seeking a slew of prayers, but would keep all the prayers open and restrict his submission to the manner in which the 'B' report is dealt with by the concerned Court.

(3.) Petitioner is a complainant in Crime No.84 of 2022 registered for offences punishable under Ss. 108A , 387 , 511 , 115 , 506 , 120B of the IPC. Registration of the crime had lead the accused to this Court in Crl.P.No.3559 of 2022. This Court, by its order dtd. 3/9/2022 rejected the criminal petition holding that the facts obtaining in the case are shrouded with seriously disputed questions of facts. Therefore, the Court would not interfere in exercise of its jurisdiction under Sec. 482 of the Cr.P.C. This is called in question by the petitioner in an appeal before the Apex Court. The Apex Court refuses to stay the further proceedings. Therefore, further investigation was taken up by the Investigating Officer, who then files a 'B' report before the concerned Court.