AMREGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in Special Case No.19/2022 for the offences punishable under Ss. 323, 354, 504, 506 read with Sec. 34 of IPC and Ss. .

(2.) Heard the learned counsel for the parties.

(3.) Facts in brief, germane, are as follows: A complaint comes to be registered on 27/12/2021 by the 2nd respondent against the petitioners, who are accused Nos.1 to 3. It is the case of the complainant that the accused No.1 - petitioner had indulged in physical relationship with the respondent on the promise of marriage and has breached such promise of marriage. Therefore, the offences under Ss. 323, 324, 504, 506 of the IPC. Since the complainant belongs to scheduled caste, the offence under Ss. 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is also led. The Police after investigation filed a charge sheet and a Special Court registers Special Case No.19/2022. It is the registration of the special case that drives the petitioners to this Court in the subject petition.