H. A. PADMARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned HCGP submits that notice against respondent No.2/complainant-Nagamma in Cr.No.84/2020 has been served and accordingly, the same has come to the knowledge of the learned counsel for the petitioners/accused, through e-mail service.

(2.) The learned HCGP brings to the notice of this Court that on 04.08.2020 he has submitted before the Court that charge sheet is filed deleting the names of accused Nos.3 to 7. His submission is placed on record. Hence, the consideration of this petition is restricted only to Petitioner Nos.1 and 2.

(3.) Petitioner Nos.1 and 2 being arraigned as accused Nos.1 to 7 in Cr.No.84/2020 registered by the Hosadurga Police for the offences punishable under Sections 143 , 147 , 504 , 506 , 354 , 323 r/w 149 of IPC and under Section 3(1)(r), 3(1)(s), 3(1)(w)(i)(ii) of SC/ST (POA) Act, 1989 have filed this petition seeking for grant of anticipatory bail.