NIRMALAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner/complainant under Section 482 Cr.P.C. praying this Court to set aside the order dated 26.03.2018 passed by the learned Civil Judge and JMFC, Kudligi in P.C.No.22/2018 for the offences punishable under Sections 323, 324, 354, 504 and 506 of IPC.

(2.) I have heard the learned counsel appearing for the petitioner, learned HCGP for the respondent No.1 and the learned counsel for the respondent No.2 - accused.

(3.) The gist of the complaint is that, a private complaint was registered by the petitioner- complainant. The Court referred the matter under Section 156(3) of Cr.P.C. After investigation police filed 'B' final report. Thereafter notice is issued to the complainant. Before the service of the notice, accused advanced the said case and reported that the matter was settled and in that light the Court accepted the 'B' report and closed the matter. Challenging the same the complainant is before this Court.