VIKRAM MANUSUK BHAI KOTHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD .

(2.) A person by name Gururaj Ainapur, 73, R.C. Nagar, Belgaum lodges a first information report before the Udyanbag Police Station, Belgaum stating that on 30th May 2011 at about 5 O'clock two persons by name Sushil Kumar Bajpai and Awadesh Kumar Mishra came to the office of the complainant stating that they were sent by the petitioner Shri. Vikram Kothari of Rotomac Global Private Limited, Kanpur by saying so they have in fact asked the complainant as to why he has written letter addressed to Sri. Vikram Kothari on 10th and 20th May 2011. Thereafter, they threatened the complainant with dire consequences that he should not take any action against Vikram Kothari in respect of CBI and Cars. They also threatened that they will file more cases at Kanpur. It is also alleged that they put a gun to the head of the complainant and threatened him with dire consequences. On these allegations, the Police have registered a case in Crime No. 74/2011, investigated the matter and submitted the charge sheet before the Court.

(3.) UNDER the above said circumstances, I don't find any strong reasons to interfere with the orders passed by the learned Magistrate for taking cognizance. No other strong materials are available to quash the proceedings. However, the petitioner is at liberty to move the Trial Court for his discharge by filing appropriate application. In that event, the learned Magistrate is directed to consider the application in accordance with law.