C.M. MAHADEVA Vs. STATE

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners as well as the third respondent and also the learned High Court Government Pleader for Respondent Nos. 1 and 2.

(2.) RESPONDENT No. 3 has filed a private complaint in PCR No. 25788/2013 against the petitioners for the alleged offences under Sections 420, 468, 471 and 120 -B of IPC.

(3.) BE that as it may, looking to the above said allegations made in the complaint, there is allegation of forgery of the cheque and also commission of theft of cheque book and misusing the said cheque book and on receiving the said complaint, the learned Magistrate has referred the complaint to S.J. Park police under Section 156(3) of Cr.P.C., for investigation and report. In that juncture, it appears the present petition is filed.