SUBBE GOWDA Vs. P S SALDANA

JUDGEMENT

(1.) The short point that arises for consideration in this case is whether once a complaint has been investigated by the police and a 'B'report is submitted, it is accepted by the Court and the accused are discharged, whether the complainant can file a second complaint on the same allegations and the accused can be prosecuted.

(2.) The facts which have led to this question may briefly be stated as follows :-

(3.) Subsequently the complainant-respondent filed a second complaint on the very same allegations on 26-6-1990. By an order dated 5-11-1992, the trial Court took cognizance of the offences and directed the issue of process to the accused.