SYED SALAVUDDIN Vs. TATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed seeking to quash the order dated 12.02.2016 passed by the Court of Additional Civil Judge and JMFC at Humnabad, in C.C.No.463/2013 and the order dated 27.04.2016 passed by II-Additional District and Sessions Judge, Basavakalyan, in Criminal Revision Petition No.14/2016 and consequently to discharge the petitioners.

(2.) I have heard the learned counsel appearing for the petitioners and learned High Court Government Pleader appearing for the respondent-State.

(3.) Brief facts are that, a private complaint was filed by one Sakharam against six accused alleging offences punishable under Sections 403, 419, 420, 465 of Indian Penal Code and Sections 95 and 96 of the KLR Act. The Court of Principal JMFC at Humnabad, by an order dated 29.01.2013 referred the said complaint to police for investigation under Section 156(3) of Criminal Procedure Code. After completion of investigation, charge sheet was filed against accused Nos.1 to 3 under Sections 403, 406, 409 and 420 of IPC.