B. ASWATHAMMA Vs. STATE

JUDGEMENT

(1.) The complainant in C.C. No.1923/2010 pending on the file of JMFC., Devanahalli, has come up in this petition seeking to set aside the chargesheet filed in the aforesaid proceedings and to order de novo investigation or reinvestigation of the complaint submitted by her.

(2.) The brief facts leading to this petition are as under:-

(3.) Incidentally, 4th respondent herein, Vydyanath, Police Inspector, is the Investigating Officer, who has investigated into the offence as per the complaint, which is submitted by the petitioner herein. It is seen that on the basis of the complaint, a F.I.R., is registered in Crime No.46/2010 in International Airport Station, Devanahalli, on 29.06.2010 for the offences punishable under Sections 415, 420, 499, 504, 506 and 509 of I.P.C. It is seen that chargesheet is filed by respondent No.4 on 15.11.2010 for the offences punishable under Sections 504, 506 and 509 read with Section 34 of IPC., and taking cognizance of the same, case is also registered in C.C. No.1923/2010. It is also stated that the charges are framed in the said proceedings and the matter is at the stage of trial. At this stage, the complainant has come up before this Court seeking to set aside the chargesheet, which is filed by 4th respondent in C.C. No.1923/2010 on the file of JMFC., Devanahalli and to order for de novo investigation or reinvestigation into the matter.