ANNEGOWDA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 482 of Cr.P.C., for challenging the order of the Magistrate dtd. 26/3/2021 against the application filed by the Investigating Officer under Sec. 173 (8) of Cr.P.C., permitting for further investigation in C.C.No.28739/2017 passed by XXIV ACMM, Bengaluru, for the offences punishable under Ss. 201 and 420 of IPC.

(2.) Heard the arguments of learned counsel for the petitioner, learned HCGP for the respondent No.1 and learned counsel for respondent Nos.2 and 3.

(3.) The case of the petitioner is that the respondent Nos.2 and 3 have filed private complaint under Sec. 200 of Cr.P.C. read with 156(3) of Cr.P.C. Learned Magistrate referred the complaint to the police for registering the FIR and filing the final report. The police after receipt of the complaint registering the FIR in Crime No.461/2016 for the offences punishable under Ss. 193, 34, 120B, 471, 420, 463, 468, 506(B) of IPC and after the investigation, the police have filed charge sheet against the petitioner for the offences punishable under Sec. 420 and 201 of IPC. After filing the charge sheet, the Magistrate took the cognizance and also secured the presence of the petitioner and framed the charges and subsequently issued summons to the complainant CW1.