SUPRIYA H. V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings/investigation in crime No.46/2020 for the offence punishable under Sec. 3(1)(r), 3(1)(s) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 and Ss. 384, 34, 420 and 506 of the Indian Penal Code, 1860.

(2.) The Apex Court in SLP.No.9592/2021, whereby a petition with regard to grant of bail was placed before the Apex Court. The Apex Court passes the following order:

(3.) While passing the order, the Apex Court dismisses the present petition and directs the petitioners to appear before the trial Court and co-operate in the framing of charge / discharge, as the case would be.