SHIVANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is by the accused seeking to quash the prosecution initiated against them for the offence punishable under Section 323, 354, 504, 506 r/w 34 of IPC and Section 3(1)(a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.

(2.) THE case before trial court is in the stage of hearing before charge. THE learned counsel for petitioners urged several grounds against prosecution.