K N SHANTH KUMAR Vs. J P SUJATHA

JUDGEMENT

(1.) Though the matter was listed for admission, since it was found that matter can be heard finally and disposed of, taken up for disposal.

(2.) Petitioner is accused No.1 in C.C.No.25369/2012 pending before the 11th Additional Chief Metropolitan Magistrate, Bengaluru.

(3.) Respondent was the complainant in the said case. Said case was initially registered in P.C.R. No.19211/2012 on the basis of the complaint filed by respondent as per annexure-D. Hence forth respondent will be referred as complainant. She filed the said complaint against the petitioner and three others seeking their prosecution for the offence punishable under sections 499 and 500 of Indian Penal Code.