MOHAMMED ANNAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners herein who are sought to be prosecuted for the offences punishable under Sec. 323, 324 , 326, 344, 346, 506, 504 r/w 149 of IPC and Ss. 3(2) (v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and Sec. 5, 3 of the Karnataka Protection of Right to Freedom of Religion Ordinance 2022 are before this Court.

(2.) The case of the prosecution is that, the accused herein forcibly converted the defacto-complainant to Muslim religion who belongs to Hindu religion and also a member of Scheduled Caste community.

(3.) Parties are before this Court and they have filed an application under 320(2) r/w Sec. 482 of the Code of Criminal Procedure stating that they have amicably settled the disputes among themselves and the defacto-complainant has no objection for quashing the impugned proceedings.