KAREGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The 2nd respondent lodged the FIR stating that, he was working as a Conductor in NEKRTC Depot at Sindhanur for the last 14 years. The petitioner-accused is the Depot Manager, NEKRTC Deport at Sindhanur.

(2.) On 18/7/2013 at about 8.00 a.m, when the complainant - 2nd respondent went to the depot for taking charge of his duty, at that time, the petitioner-accused informed that, he has been transferred to Devdurga depot, and he cannot take charge. The 2nd respondent requested the petitioner - accused that, he did not do anything, and despite that, why the accused transferred the 2nd respondent- complainant to Devadurga, and on enquiry, the petitioner - accused became angry, and assaulted the 2nd respondent with his hands by abusing in vulgar language, and posed life threat.

(3.) The police after the investigation submitted the 'B' report before the learned Magistrate stating that, the defacto complainant has lodged a false case as a counter blast to the complaint filed by the petitioner - accused. The 2nd respondent filed objection/protest petition to the 'B' report. The learned Magistrate, after recording the sworn statement, registered the case against the petitioner - accused for the offences punishable under Ss. 323, 504, 506 of IPC.