NARAYANASWAMY M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for appellant and the learned counsel for respondents.

(2.) Appellant is arraigned as accused No.3 in Crime No.26/2022 of Doddaballapura Town Police Station registered for offences punishable under Ss. 5(A), 5(b) of The Karnataka SC/ST and Other Backward Classes (Reservation of Appointments, Etc.) Act, 1990, Sec. 3(1)(q) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Ordinance, 2014 and Sec. 198 , 196 and 420 of IPC.

(3.) The appellant preferred a petition under Sec. 438 of Cr.P.C., in Criminal Misc.No.558/2022 before the II Additional District and Sessions Judge and Special Judge, Bengaluru Rural District, Bengaluru, which was rejected vide order dtd. 23/3/2022.