ABDUMKARIM RIJVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C. No.1245/2019 for the offences punishable under Ss. 376(2)(n), 504 and 506 of the Indian Penal Code (the ' IPC ', for short).

(2.) Heard Sri. Jagadish Patil, learned counsel for the petitioners and Sri. V.S. Kalasurmath, learned Government Pleader for respondent No.1-State. Respondent No.2, though served, remained unrepresented.

(3.) The facts in brief, germane are as under: