D. S. PRASHANTH Vs. STATE

JUDGEMENT

(1.) Heard Sri Vinaya Keerthy.M., learned counsel for the appellants/accused and learned HCGP for Respondent No.1, who is present physically before the Court.

(2.) This appeal is filed challenging the order passed by the Court of the III Addl. District & Sessions Judge, Tumakuru in Crl.Misc.Pet.No.242/2021 dated 10.03.2021. The petition filed by the appellants / accused under Section 438 Cr.P.C. came to be dismissed holding that the petition was not maintainable keeping in view Section 18 and Section 18A of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.

(3.) The appellants are arraigned as accused in Cr.No.15/2021 registered by Handanakere P.S. for offences punishable under Sections 341, 353, 504, 506 read with Section 149 of the IPC, besides Section 3(1)(r), Section 3(1)(s) and Section 3(2)(va) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989.