B NAGENDRAPPA Vs. RUDRANAIKA

JUDGEMENT

(1.) ALL these cases involve common questions of law and facts. Common arguments have been advanced by both sides. Hence, common order.

(2.) ALL these petitions arise out of the order dated 17-4-2003 passed in C. C. No. 131 of 2003 on the file of the Judicial Magistrate First Class, Challakere, taking cognizance of a case against the accused for various offences punishable under Sections 167, 417, 420, 464, 465, 468, 470, 504, 506 and 463 read with 34 of the IPC and for the offence punishable under Section 3 (10) of the Scheduled Castes and Scheduled Tribes (Prevention of atrocities) Act, 1989, challenging the legality and propriety of the said order.

(3.) THE Court has heard the arguments of Sri G. Krishna Murthy, learned Counsel on behalf of the petitioners-accused and Sri A. Nagarajappa, learned Counsel on behalf of the respondent-complainant.