B.DURGA RAM Vs. STATE

JUDGEMENT

(1.) The FIR was lodged by the 2nd respondent alleging that one Tulasa Ram - accused No.1 was due a sum of Rs.66,00,000.00 (Rupees Sixty Six Lakhs only) and he had lodged the FIR against the accused No.1 before the Halasoor Gate Police Station. Such being the case, when the respondent No.2 and accused No.1 met at Prakash Cafe as to settle the matter, at that point of time, the accused No.1 and petitioner - accused No.2 herein, abused the 2nd respondent in filthy language and gave threat to his life and also assaulted him with their hands.

(2.) The police after investigation, submitted the chargesheet against the petitioner and others for the offences punishable under Sec. 323, 504, 506 r/w 34 of IPC.

(3.) The learned Magistrate after accepting the chargesheet, took cognizance for the aforesaid offences and issued summons to the petitioner - accused. Taking exception to the same, this petition is filed.