P. DAYANAND PAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed to quash the FIR registered by the Hanumantha Nagar Police Station in Crime No.0043/2022 for the offence punishable under Ss. 34, 120B , 504 IPC and Ss. 3(1)(r) and 3(1)(s) of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Ordinance, 2014.

(2.) The allegation against the petitioners is that fully knowing that 2nd respondent belongs to scheduled caste community, deprived him to the post of incharge principal. Registration of the FIR is impugned in these petitions.

(3.) Learned counsel for the petitioners places on record the order passed by the Hon'ble Supreme Court in SLP Nos.22479-22480/2022 filed by the complainant which discloses that 2nd respondent has agreed to withdraw the impugned FIR, though it is wrongfully stated as Crime No.23/22 instead of Crime No.43/22.