M R MALLESHAPPA Vs. K G V MURTHY

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C. seeking to set aside the order dated 24.06.2014 passed in Crl.R.P.No.27/2014 by the Fast Track Court, Shivamogga. By the said order, the learned Presiding Officer has set aside the order passed by the learned Magistrate, taking cognizance of the offences punishable under Sections 406, 415, 419, 420 and 506(2) of IPC.

(2.) Heard the learned counsel for the petitioner and the learned Senior Counsel appearing on behalf of the respondent.

(3.) The petitioner filed a private complaint under Section 200 of Cr.P.C. against the respondent and two others alleging that on the day of the engagement ceremony of the daughter of the complainant on 26.07.1999, the accused Nos. 1 to 3, on the promise to secure a job to the son-in-law of the complainant, received Rs.1,00,000/- and thereafter received another sum of Rs.1,00,000/- from the complainant, but failed to secure job to the son-in-law of the complainant and thereby committed the offences punishable under Sections 406, 415, 419, 420 and 506(2) of IPC.