PRASHANTH V. BOCCASSAM Vs. RAMENDAR NANJANGUD

JUDGEMENT

(1.) PETITIONERS who are arrayed as accused Nos. 1 and 3 in C.C. No. 21689/2013 have approached this Court seeking quashing of the order passed by the 7th Additional CMM, Bangalore, issuing NBW against accused Nos. 1 and 3 vide order dated 20.06.2014.

(2.) I have heard the arguments of the learned Counsel for the petitioners and learned HCGP.

(3.) I have carefully perused the records. It is seen that one Mr. Ramendar filed a private complaint against the petitioners and another for the offence punishable under sections 499 & 500 read with section 34 of IPC and also under sections 107, 108, 109, 114, 120A and 120B of IPC. The learned Magistrate after taking cognizance, recorded sworn statement of the complainant and vide orders dated 27.12.2013, he ordered issue of summons to the accused persons returnable by 22.3.2014. Again on 22.3.2014 summons to the accused was once again ordered through Malleshwaram police station. On 20.6.2014, in pursuance of the summons, the accused No. 2 appeared before the Court, filed application under section 436 of Cr.P.C. and was enlarged on bail. On the same day, the learned Magistrate issued NBW against accused Nos. 1 and 3 and posted the case to 03.11.2014. This order is called in question before this Court.