K.P. GOPAL REDDY Vs. ANJANAMMA

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 06.05.2006 passed in P.C.R.No.22443/2004 by the VI ACMM, Bengaluru. By the said Order, cognizance for the offences under Ss.448, 323 and 506 of IPC was taken, C.C.No.11521/2006 was registered and summons was issued.

(2.) The petitioner is an Inspector of Police. In the year 2004, he was posted as Inspector of Police, to the Wilson Garden Police Station. Husband of the respondent Muniswamy (Mali Muniswamy), was shown as a 'Rowdy', in the rowdy-sheet maintained in the Wilson Garden Police Station. Hence, the petitioner being the Inspector of Police, was expected to keep tabs on Sri Muniswamy @ Mali Muniswamy.

(3.) The petitioner, on the evening of 13.12.2004, visited the house of respondent's husband. Watchman having stopped the petitioner's entry, the respondent arrived on the scene and demanded to know, on what authority, he could enter her house and she allegedly threatened him, that being a lady, would be able to lodge a complaint to the ACP and the DCP and teach a lesson.