LAWS(KAR)-2026-1-118

SACHIDANANDAMURTHY Vs. B. SATISH

Decided On January 07, 2026
Sachidanandamurthy Appellant
V/S
B. Satish Respondents

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 read with 401 of Cr.PC is filed with a prayer to set aside the order dtd. 29/11/2024 passed in PCR.No.187/2022 by the Court of Prl. Civil Judge & JMFC, Magadi, Ramanagara District.

(2.) Heard the petitioner - party in person and the learned Counsel for the respondents.

(3.) Petitioner herein has filed a private complaint in PCR.No.187/2022 before the Court of Prl. Civil Judge & JMFC, Magadi, Ramanagara District, against the respondents alleging that they have committed the offences punishable under Ss. 143, 109, 120B, 504, 506, 167, 203, 192, 211, 499 read with 34 IPC.