B P PROF MANJUNATHA Vs. V J PYATI

JUDGEMENT

(1.) THIS revision is against the order passed in Criminal Revision Petition No. 79/2005 on the file of the Sessions Judge, Udupi.

(2.) A private complaint was filed by the respondent in P. C. No. 893/2000 that is registered as C. C. No. 1705/2005 for an offence punishable under Sections 384, 385, 389, 467, 468, 506 (11) R/w Section 151 of IPC.

(3.) THE Trial Court based on the averments of the complaint took cognizance and registered the case. Thereafter, on the basis of the sworn statement and the material produced found prima facie case and ordered for issue of summons under Section 204 of Cr. P. C.