THARA PEETHAMBARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos.1 and 2 are before this Court calling in question an order of the learned Magistrate dtd. 30/4/2024, passed in P.C.R.No.5636/2024, by which the learned Magistrate has referred the matter for investigation under Sec. 156(3) of the Cr.P.C. and also seek quashment of the crime registered by respondent No.2 in Crime No.157/2024, for the offences punishable under Ss. 504, 506, 416, 419, 420 and 34 of the IPC.

(2.) Heard Sri C.V.Nagesh, learned senior counsel for the petitioners, Sri Jagadeesha B.N., learned Additional State Public Prosecutor for respondent No.1 and Sri Promod Nair, learned senior counsel for respondent No.2.

(3.) The first petitioner is the mother of petitioner No.2 and respondent No.2 and therefore, petitioner No.2 and the respondent No.2 are siblings and all are in squabble on certain dispute, which lead respondent No.2 before the learned Magistrate by filing a private complaint invoking Sec. 200 of the Cr.P.C. The learned Magistrate in terms of the order dtd. 30/4/2024, refers the matter for investigation as obtaining under Sec. 156(3) of the Cr.P.C. It is this reference that has driven the petitioner to this Court in the subject petition, apart from consequential action of the jurisdictional police registering the crime against these petitioners in Crime No.157/2024 for the offences so alleged.