SHAILESH KUMAR V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question registration of crime in Crime No.115 of 2020 for offences punishable under Ss. 506, 504, 143, 147, 149, 323, 324 and 363 of the Indian Penal Code, 1860 and has sought quashment of the charge sheet filed for offences punishable under Ss. 143 , 147, 323, 324, 365, 504, 506 r/w 149 of IPC, Sec. 3(1)(r) & 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('the Act' for short) and also called in question consequential order of taking cognizance for the aforesaid offences in the charge sheet.

(2.) Heard Sri Jaysham Jayasimha Rao, learned counsel appearing for the petitioner and Smt. K.P.Yashodha, learned High Court Government Pleader appearing for respondent No.1. Respondent No.2/complainant though served remained unrepresented throughout these proceedings.

(3.) Shorn of unnecessary details, the facts as projected by the prosecution are as follows:-