RATHNA KUMAR C.G Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this appeal the impugned ORDER passed by the II Additional District and Sessions Judge, Bengaluru Rural District at Bengaluru in Crl.Misc.No.443/2021 dtd. 20/03/2021 has been challenged by urging various grounds relating to the case in Crime No.94/2020 of Hebbagodi Police Station for the offence punishable under Ss. 341 and 506 of IPC beside Sec. 3(1)(r)(s) of the SC/ST (Prevention of Atrocities) Act, 1989.

(2.) Heard Sri Girish.J.T., learned counsel for the appellant who is appearing through video conferencing and so also, learned HCGP for respondent No.1 who is present before the Court physically. Learned HCGP has to take care of the complainant in Crime No.94/2020 which crime came to be registered by the complainant - M. Murugesh and also being the victim in the said incident.

(3.) It is relevant to refer the provision of Sec. 18 and 18(A) of the SC/ST (Prevention of Atrocities) Act, 1989 which reads as under: