PAVAN N. Vs. RAJESHWARI N.

JUDGEMENT

(1.) It is submitted by the learned Government Pleader that respondent no.1, the de-facto complainant has been notified. He shows the letter addressed by the SHO of Saraswathipuram Police Station in proof of service of notice on respondent no.1.

(2.) Heard Ravisha M.G., learned counsel for the appellants and the Government Pleader for respondent no.2.

(3.) This appeal is preferred under sec. 14A of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, ['SC/ST (POA) Act' for short], challenging the order dtd. 22/6/2022 passed by the Sessions Judge and FTSC-1, Mysuru rejecting the appellants' application under sec. 439 Cr.P.C.