MANJUNATHASWAMY L. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Jagadish Patil, learned counsel appearing for the petitioner, Sri S.S. Yadrami, learned Senior counsel appearing for the defacto complainant and Sri Ramesh Chigari, learned High Court Government Pleader.

(2.) Petition under Sec. 482 Cr.P.C., with the following prayer:

(3.) Brief facts of the case as under: A complaint came to be lodged by the 2nd respondent Yakob Darshi S/o Jakob Darshi with the Dandeli Town Police, which was registered in Cr.No.15/2016 for the offences punishable u/s.3 (1) (vi) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 r/w Sec. 149 IPC.