RATHNAVATHI K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for appellant and the learned High Court Government Pleader for respondent- State and perused the material on record.

(2.) The learned High Court Government Pleader has filed a memo reporting service of notice on respondent No.2, however there is no representation.

(3.) The appellant is arraigned as accused No.2 in Cr.No.42/2023 of Jayanagar Police Station registered for offences punishable under Ss. 3(1)(r) and 3(1)(xii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short SC/ST (POA) Act) and under Ss. 354A , 506 , 504 and 376 of IPC.