PRASANNA M. HEGDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner seeks for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the petition and referring to the material on record, learned counsel for the petitioner has invited my attention to the material on record in order to point out that on 21/12/2023, respondent issued show cause notice to the petitioner, who submitted his reply on 29/12/2023, to which respondent once again issued a letter dtd. 29/12/2023. It is submitted that without referring to the aforesaid communication between the parties, in particular, the reply of the petitioner wherein the petitioner specifically denied the allegations against him in the show cause notice, respondent has proceeded to file impugned private complaint, which was taken cognizance by the learned Magistrate and registered as impugned C.C.No.1390/2024, which is assailed in the present petition.