JAYANTHI HEBBAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are sought to be prosecuted for the offences punishable under Ss. 427, 504, 506, 201 read with Sec. 34 of IPC and Ss. 3(1)(r)(Za)(e), (Zc), 3(2)(V-a) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 are before this Court.

(2.) The case of the prosecution is that, the defacto complainant is the tenant under accused Nos.1 to 3, and on 22/11/2019, the accused came in a Innova car and demanded to pay the arrears of rent and in the event, the rent is not paid, they would remove the articles belonging to the defacto complainant from the shop and abused him in a filthy language and also threatened him.

(3.) The learned Sessions Judge after accepting the charge sheet took cognizance of the aforesaid offences. Taking exception to the same, this petition is filed.