CHANDRAKANTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners, who are accused Nos.1 to 3 under Section 438 of Cr.P.C in Crime No.280/2019 of Konankunte Police Station for the alleged offences punishable under Sections 420 and 506 of IPC read with Sections 3(1)(r), 3(1)(s) of SC and ST (Prevention of Atrocities) Act,1989 which is pending before the concerned Special Court seeking anticipatory bail.

(2.) Initially, a private complaint came to be filed in PCR No.50/2019 for the said offences and later the same was referred to the concerned police station for investigation and submitting a charge sheet. The police are making hectic efforts to arrest the accused.

(3.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent-State appearing through Video Conferencing. Notice against the respondent No.2 said to be the complainant has been served, but he is unrepresented.