ALOYSIUS PAUL DSOUZA Vs. G ANDREW RICHARD

JUDGEMENT

(1.) Petitioner is aggrieved by the order dated 13.09.2012 passed by the III Addl. JMFC, Mangaluru, whereby summons is issued to the petitioner to face trial for the offences punishable under sections 500, 501 and 502 Indian Penal Code in C.C.No.2521/2012.

(2.) Brief facts leading to issuance of summons to the petitioner are as follows:-

(3.) Learned Magistrate recorded the sworn statement of the complainants and on considering the said statements and the contents of the private complaint, by order dated 13.09.2012 directed summons to accused Nos.1 to 7 to face charges for the offences punishable under sections 500, 501 and 502 of Indian Penal Code.