C. PREMARAJ Vs. B. VENKATESHAPPA

JUDGEMENT

(1.) HEARD Sri. Puttige R. Ramesh, learned counsel appearing for the petitioner and perused the records.

(2.) THIS petition is filed seeking quashing of the entire proceedings in PCR No. 1/2012 and subsequently registered as Special C.C. No. 37/2013 on the file of the II Additional District and Sessions Judge, Kolar. The records disclose that a person by name B.V. Venkatappa lodged a private complaint against the petitioner for the offences punishable under Sections 323, 324, 504, 506 of IPC and also Sections 3 & 6 of the SC & ST (Prevention of Atrocities Act). The said complaint was referred to the jurisdictional Dy. S.P. for investigation and report. The jurisdictional Dy. S.P. investigated the matter and submitted 'B' Final Report.

(3.) I do not want to appreciate or make any observations with regard to the facts of the case and also truth or falsity of the case on record. It would suffice, if on broad looking of the complaint averments and sworn statement, the trial Court has come to the conclusion that there is prima facie case for the purpose of issuance of summons to the accused.