SYED KHALANDAR SHAH Vs. MUNEERA BEGUM AND ORS.

JUDGEMENT

(1.) RESPONDENTS having presented PCR No. 52461/2013 and the XI Addl. CMM, Bengaluru, after directing registration of the complaint having referred the same to the Station House Officer, of Ashoknagar Police Station, under S. 156(3) of Cr.P.C. for investigation, this petition was filed to quash the said order.

(2.) LEARNED advocates appearing on both sides made submissions with regard to validity or otherwise of the aforesaid order and also with regard to merit or otherwise of the complaint presented before the Magistrate.

(3.) HAVING heard the learned counsel on both sides and perused the petition and the documents sought to be produced by the parties, both in opposition and in support of the impugned order, I do not deem it appropriate to advert to any of the contentions urged by the learned advocates, on merit or otherwise of the complaint presented before the Magistrate, since the impugned order is liable to be set aside on a short ground, as was pointed out in guruduth prabhu & another v. Sri M.S. Krishna Bhat & Others,, 1999 (2) KCCR 1564 and also in Anil Kumar & others v. M.K. Aiyappa and Another, : (2013) 12 Scale 283.