SIDDAGANGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice of this petition has been served on the complainant. Sri. S.Balakrishnan, has filed vakalath for the complainant and the same has been taken on record.

(2.) Heard the petitioner's counsel and the High Court Government Pleader.

(3.) The petitioner is accused no.3 in Crime No.29/2020 registered by the respondent-police for the offences punishable under Ss. 143, 147, 148, 323, 324, 327, 504 and 506 IPC read with Sec. 149 IPC and Sec. 3(i)(r) and Sec. 3(i)(s) of the Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act (hereinafter referred to as "Act" ).