SHIVU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The police after investigation submitted a charge sheet for the offences punishable under Ss. 417, 376, 313, 341, 354, 509, 506 read with Sec. 34 of IPC and Sec. 3(l)(xi) of SC and ST (Prevention of Atrocities) Act, 1989 alleging that the petitioner - accused No.l by promising to marry CW1 had sexual intercourse with CW1 and when she was pregnant, she was forced to terminate the pregnancy at the instance of accused No.l.

(2.) The learned Sessions Judge took the cognizance of the aforesaid offences and issued process to the petitioner -accused No.l. Taking exception to the same, this petition is filed.

(3.) I have examined the submissions of the learned counsel for the parties.