RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Criminal Petition No.104105/2022 is filed by accused No.2 and Criminal Petition No.101177/2022 is filed by accused No.1. Both the petitions are filed praying to quash the FIR and complaint in Dharwad, Sub-Urban Police Station Crime No.28/2022 registered for the offences punishable under Ss. 3(1)(r), 3(1)(s), 3(1)(p), 3(2)(v-a) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, (hereinafter referred as 'the Act' for brevity) and Ss. 353 and 504 of Indian Penal Code (hereinafter referred as 'IPC' for brevity).

(2.) Heard learned counsel for the petitioners in both the petitions, learned counsel for respondent No.2 and learned High Court Government Pleader for respondent No.1-State.

(3.) Respondent No.2 filed complaint and the same came to be registered in Dharwad Sub-Urban Police Station Crime No.28/2022 for the aforesaid offences. In the FIR, petitioners have been arrayed as accused Nos.1 and 2. The petitioners have sought quashing of the complaint and FIR in Crime No.28/2022 of Dharwad SubUrban Police Station.