YELLAPPA RANGAPPA Vs. KAMALAVVA

JUDGEMENT

(1.) The petitioner challenges the legality and correctness of the order dated 29-12-1990 passed by the J.M.F.C. Banahatti suo motu registering a case against the petitioner for an offence under Sec. 200, I.P.C. for giving a false declaration knowing it to be false.

(2.) In Private Complaint No. 10/90 the petitioner herein is accused No. 1 and the respondent is the complainant. The said complaint is in respect of offences under Secs. 361 and 343 read with Sec. 109 I.P.C. said to have been committed by the accused persons. It was referred to the Police for investigation under Sec. 156 (3), Cr. P.C. It is not known whether the Police have submitted any report on the said reference. However, we are not concerned with those proceedings in this Revision Petition.

(3.) On 24-12-1990 the petitioner applied for certified copy of the order-sheet in the aforesaid private case wherein he had signed his name as Yellappa Ramappa Heggannavar. On 25-12-1990 he made another application for certified copy of the entire order-sheet in the aforesaid private complaint wherein he had signed his name as Yellappa (Chikkur) Heggannavar describing himself as accused No. 1.