RITHESH PAIS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in SPL.C.No.5023/2021 pending before the V Additional District & Sessions Judge, DK, Mangalore sitting at Puttur arising out of Crime No.72/2020 of Puttur Town Police Station registered for the offences punishable under Ss. 504, 323, 506 of the IPC and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (hereinafter referred to as "the Act" for short).

(2.) Sans details, facts in brief germane for consideration of the lis are as follows:

(3.) Heard learned Senior Counsel Sri. Sandesh J. Chouta for Sri. Lakshmikanth G. learned counsel appearing for the petitioner, Sri. Ajay Prabhu, learned counsel for Sri. B.S. Sachin representing respondent No.2 and learned High Court Government Pleader appearing for respondent No.1-State.