SRI. MANJUNATH HEBBAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.26533 of 2018 pending before the I Additional Chief Metropolitan Magistrate, Bangalore, as also, the FIR in Crime No.257 of 2015 and charge sheet registered against the petitioner in Charge Sheet No.6 of 2018 dated 07.09.2018 for offences punishable under Ss. 323, 376, 376(2)(f)(i)(n), 498A and 109 of the IPC.

(2.) Shorn of unnecessary details; the facts adumbrated in brief are as follows:-

(3.) The complaint is registered against several persons including the pontiff of Ramachandrapura Mutt. The complaint insofar as it pertains to the petitioner and the aftermath of the said complaint, concerns the present petition. The present petition does not or is not in consideration of any of the allegations or proceedings against all the other accused in the FIR in Crime No.257 of 2015.