B N CHANDRASHEKAR Vs. PREM KUMAR AND ANOTHER

JUDGEMENT

(1.) This petition is filed seeking to set aside the order dated 24.2.2011 passed by the VI ACMM, Bengaluru, in PCR No. 4263/2011 referring the private complaint filed by one Mr. Prem Kumar, respondent No.1 herein for investigation u/S.156(3) of Cr. P. C.

(2.) Heard the learned counsels for the respective parties.

(3.) The brief factual matrix that emanate from the records are that - The petitioner has filed a private complaint u/S. 138 of the Negotiable Instruments Act against one Sri K. Sunil, alleging that, he has given three cheques for Rs. 5 lakhs each in favour of the petitioner. Subsequently, it appears, those cheques were found to be, belonged to the respondent No. 1 herein. When the complaint u/S. 138 of Negotiable Instruments Act was pending, the respondent No. 1 herein has filed a private complaint u/S.200 of Cr. P. C. against the petitioner herein, alleging the offence punishable u/S. 420 of IPC, which was referred to the Police for investigation.