UMESH A. KULKARNI Vs. BHARATI KISHOR CHITRAKAR

JUDGEMENT

(1.) Heard Sri S.N.B anakar, learned couns el for the petitioner and Sri Mallikarjunswamy B.Hiremath, learned counsel for the respondent. Perused the records on admission.

(2.) The pres ent petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under :- A private complaint came to be filed by the respondent in PCR No.13/2014 which was referred to the police for investigation and filing appropriate report under Sec. 156(3) Cr.P.C. Based on the same, police registered a cas e in Crime No.107/2014 on 27/11/2014 and after thorough investiga tion filed 'B' final report. Being aggrieved by the same, respondent filed a protest petition before the jurisdictional M agistrate at Sirsi. Learned trial Magistrate after entertaining the protest petition, and on consideration of the sworn sta tement and other material on record, pass ed an order on 30. 09.2017 which rea ds as under: