SHIVAPRASAD S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.30720 of 2014 pending before the XXX Additional Chief Metropolitan Magistrate, Bangalore, arising out of Crime No.780 of 2013, registered for offences punishable under Ss. 465, 471, 419, 420 read with Sec. 34 of the IPC.

(2.) Heard Sri Veeranna G. Tigadi, learned counsel appearing for the petitioner and Sri H.S.Shankar, learned High Court Government Pleader appearing for the respondent.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows: The petitioner was accused No.1 in Sessions Case No.216 of 2014, registered for offences punishable under Ss. 143, 144, 147, 148, 150, 120B, 114 & 302 of the IPC read with Sec. 149 of the IPC. The petitioner is a practicing Advocate. The allegation against the petitioner is that, during 2007-08, he was pursuing his law study in the University College of Law, Bangalore and during that period, one Sangeetha was also pursuing her studies at B.M.S. College, as a commerce student. It is alleged that accused No.1 had fallen in love with the lady, but the lady was not interested in accused No.1. On several incidents unfolding accused No.1 is said to have made several proposals of marrying the said lady. Due to caste barriers, the same did not take place.