RATHEESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The FIR was registered for the offence under Ss. , 448, 323, 324 of IPC ., alleging that, the petitioner herein criminally trespassed into the house of the 2nd respondent when she was alone, and thereafter assaulted her and due to the assault, she sustained bleeding injury.

(2.) The Police after investigation submitted the 'B' report with the learned Magistrate stating that there was no material available against the petitioner-accused to substantiate the allegation that the petitioner-accused had criminally trespassed into the house of the 2nd respondent and assaulted her.

(3.) The 2nd respondent filed protest petition to the 'B' report, and the learned Magistrate after considering the protest petition rejected the 'B' report, and her sworn statement was recorded, and thereafter, the learned Magistrate took cognizance of the aforesaid offence. Taking exception of the same, this petition is filed.