G.C. MANJUNATH Vs. SEETARAM

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order passed by the High Court of Karnataka dtd. 17/3/2021 in Criminal Petition No.4512 of 2020 in refusing to quash the order dtd. 11/6/2020 passed by the learned LXI City Civil and Sessions Judge, Bengaluru City affirming the summoning order dtd. 7/5/2016 passed by the learned VII Additional Chief Metropolitan Magistrate, Bengaluru against the accused persons under Ss. 326, 358, 500, 501, 502, 506 (b) read with Sec. 34 of the Indian Penal Code, 1860 (for short "IPC"), the appellants/accused Nos.2, 3, and 5 have preferred this appeal.

(3.) Briefly stated facts of the case are that the complainant/respondent herein has been prosecuting certain police officers for their illegal activities. Due to this, the complainant alleged that some police officers had engaged accused Nos.1 to 5, who were also police officers, to take revenge against him. Accused Nos.1 to 5 were serving at the Mahalakshmi Layout Police Station, and accused No.6 is the daughter of the proprietor of Bruna Weekly Magazine.