RAJESH VELU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.7 is before this Court calling in question proceedings in C.C.No.51315 of 2021 which arose out of Crime No.638 of 2019 registered for offences punishable under Ss. 447 and 506 r/w 34 of the IPC.

(2.) Facts, in brief, germane are as follows:

(3.) It appears that the accused had handed over the documents related to the house of the complainant at Chennai and the allegation is that all the things were not returned. Based upon this, after about three months, a private complaint is registered by the 2nd respondent against seven accused for offences punishable under Ss. 427, 506, 378, 447 r/w 34 of the IPC. The petitioner is arrayed as accused No.7. The learned Magistrate refers the matter for investigation which results in registration of FIR in Crime No.638 of 2019 for the afore-quoted offences. The registration of the crime leads to investigation and the investigation results in filing of a charge sheet by the Police not for all the offences so alleged but for offences punishable under Ss. 447, 506 r/w 34 of the IPC. Therefore, the consideration in the case at hand would be qua filing of the charge sheet for the aforesaid offences. The petitioner was maintained as accused No.7 in the charge sheet as well. Filing of the charge sheet is what drives the petitioner to this Court in the subject petition.