(1.) HEARD learned counsel for the parties.
(2.) AS per the direction issued on last occasion, respondent No. 2 - the Superintendent of Police, Gulbarga is present in the Court.
(3.) WE have perused the complaint dated 23.12.2013. It was addressed to the Sub -Inspector, Police Station, Brahmpur. In this compliant, after narrating the facts, the complainant requested the Sub -Inspector to investigate the matter so as to recover, from one Suhasini Reddy, the amount, which was wrongly credited to her account, by encashing the cheque issued by the complainant -company of Rs.24,952/ -. We are not entering into further merits/facts of the case.