SABITA Vs. SHREEPAD DATTARYA KULKAMI

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner and the respondent/party-in-person.

(2.) The petitioner, who is a doctor by profession has approached this Court by filing this petition under Sec. 482 of Crimial P.C. seeking a relief of set aside the order dated 4.2.2014 passed by the I Addl. District and Sessions Judge, Dharwad, sitting at Hubli in Cri R.P No. 115/2013 and also the order dated 21.09.2013 passed by the Prl. Civil Judge and JMFC, Hubli in C.C. No. 307/2012.

(3.) Brief factual matrix of the case is that the respondent herein has filed a private complaint before the Court below and the Court was referred the complaint to Sub-Urban Police Station, Hubli under Sec. 156(3) and after due investigation, the police have filed 'B' report and the same is questioned by the respondent herein and the Court below after recording the sworn statement of the respondent herein proceeded to take cognizance against the petitioner herein and thereafter regarding framing of charges is concerned for the offences punishable under Sections 304-A, 465, 471 of IPC, the Court below heard the matter and passed the order dated 21.09.2013 and came to the conclusion that it is a fit case to frame charges against the accused for the offences punishable under Sections 304-A, 465, 471 of IPC. Being aggrieved by the order of the lower Court, the present petitioner herein by invoking Sec. 397 of Crimial P.C. has filed Cri R.P No. 115/2013. The Revisional Court after considering the contention of both the parties, dismissed the petition. Being aggrieved by the orders of both the Courts below, the present petitioner has filed this petition.