SAGAR Vs. STATE THROUGH FARHATABAD P.S.

JUDGEMENT

(1.) Heard the learned counsel for appellants, the learned High Court Government Pleader for respondent/State and the learned counsel for respondent No.2/defacto complainant.

(2.) On a complaint lodged by respondent No.2, a case was registered in Crime No.57/2021 against accused Nos.1 to 5 at Ferhatabad Police Station, Kalaburagi City, for offences punishable under Sections 3(1)(r)(w) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 [hereinafter referred to as 'SC AND ST (POA) ACT' for short] and Sections 427, 506, 341, 504, 393, 323, 354 r/w. 149 of IPC.

(3.) The appellants arraigned as accused Nos.1 to 4, preferred a petition under Section 438 of Cr.P.C. in Crl. Misc. No.1381/2021 before the Sessions Court, which came to be rejected vide Order dated 11.08.2021. Hence, this appeal.