SACHIN Vs. STATE OF KARNTAKA

JUDGEMENT

(1.) Heard Sri Sachin M. Mahajan, learned counsel for the petitioner and Sri Gururaj V. Hasilkar, learned High Court Government Pleader for first respondent - State and Sri Veershetty and B.K. Patil, learned counsel for respondent No.2 and perused the records.

(2.) This Petition is filed under Sec. 482 of Cr.PC. with the following prayer:

(3.) Brief facts of the case which are necessary for disposal of the petition are as under: Second respondent filed a private complaint which was registered in PC No.20/2017 on the file of the Principal Civil Judge (Jr. Dn.) & JMFC, Humnabad. The private complaint was referred to police for investigation under Sec. 156(3) of Cr.P.C.,