VIKAS MOHAN RATHOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before this Court calling in question proceedings in Crime No.263 of 2022 which arise out of a private complaint in PCR No.55656 of 2022 for offences punishable under Ss. 506, 341, 504, 120B, 420 and 34 of the IPC.

(2.) Heard Sri. Bharath Kumar S., learned counsel appearing for petitioners, Sri Mahesh Shetty, learned High Court Government Pleader appearing for respondent No.1 and Sri Abhishek M.R., learned counsel appearing for respondent No.2.

(3.) Petitioners have a transaction with the 2nd respondent. The transaction is with regard to certain works to be completed and the dispute in those works leads to several proceedings sought to be initiated by the petitioners against the 2nd respondent and by the 2nd respondent against the petitioners. The petitioners seek to register a crime before the jurisdictional police which ends up in drawing up a non-cognizable report and in the complaint so registered by the 2nd respondent it appears that the police have shown some indulgence. All those are the facts that are narrated in the petition.