2018 (2) AKR 776 ::(2018) 3 AllCriLR 410 ::(2018) 4 KCCR 3550

Karnataka High Court

Hon'ble Judge(s): K. N. Phaneendra , J

(A) Criminal P.C. (2 of 1974) , S.156— Power of police to investigate - In case of doubtful circumstances regarding commission of cognizable offence, police can do some preliminary inquiry and thereafter register case. AIR 2014 SC 187, Relied on. (Para 6 8) (B) Criminal P.C. (2 of 1974) , S.209— Committal of case to Court of Session - Offence of cheating against accused - Magistrate committing case to Court of Session on ground that offences under S.420 and S. 201, I.P.C. are triable exclusively by it - Offence under S.420 triable by Magistrate and if punishment prescribed is less than 10 years for said offence then offence under S.201 also triable by Magistrate - Committing case to Court of Session, erroneou - Order liable to be set aside. (Para 11 13) .....