NITISH MORAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice to respondent No.2 is dispensed with.

(2.) Heard learned counsel for the petitioner and learned State Public Prosecutor-II for the State and perused the records.

(3.) The respondent-police, on the complaint lodged by the Assistant Traffic Manager, KSRTC, Mysuru Road have registered a case against the petitioner for the offences under Sections 504, 506 and 507 of IPC and after investigation submitted a charge sheet for the above said offences before the III ACMM, Bengaluru. Inturn the III ACMM has taken cognizance of the above said offences and issued process against the accused. The First Information Report discloses that the petitioner has wrote a letter by way of E-mail to the complainant in the following manner.