JAGAN CHANDY Vs. JAGADISH K.A.

JUDGEMENT

(1.) The respondent filed a private complaint under Sec. 200 of Cr.P.C. read with Sec. 499 IPC. Cognizance having been taken, criminal process having been issued in C.C.No.1524/2017 by the II Additional Chief Metropolitan Magistrate, Bengaluru, challenging the same the petitioner is before this Court seeking for the following reliefs:

(2.) Sri.S.G.Bhagavan, learned counsel for the petitioner would submit that:

(3.) Sri.S.V.Giridhar, learned counsel for the respondent would submit: