UMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have been charge sheeted and the cognizance taken by the learned Magistrate for the offences punishable under Ss. 341, 323, 109, 504, 506 of IPC read with Sec. 34 of IPC is impugned herein.

(2.) The police after the investigation submitted a charge sheet. The summary of the charge sheet is that the defacto complainant is the owner of tea stall. On 12/10/2020, after washing the utensils, he went to discharge water used for cleaning the utensils. At that point of time, the accused No.1 abused the defacto complainant in filthy language and threatened him not to discharge water in front of his shop and thereafter the accused No.1 demanded to pay hafta. CWs.4 to 6 are the eye witnesses to the said incident.

(3.) Heard the learned counsel for the petitioners - accused Nos.1 and 2 and the learned High Court Government Pleader for the respondent No.1 - State and the learned counsel for the respondent No.2.