D BHAKTAVATSALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners approached this Court seeking quashing of the entire proceedings in C.C. No. 21676/2012 and/or to discharge the accused/petitioners in the above said case by setting aside the orders passed by the learned IX Additional Chief Metropolitan Magistrate, Bangalore dated 15th October 2013 and confirmed by the orders of the learned Sessions Judge (FTC -IV), Bangalore City in Crl. Revision Petition No. 353/2013 dated 27th August 2014.

(2.) THE brief factual matrix of this case is that, a lady by name Smt. B. Rani lodged a first information report against the petitioners before Rajajinagar Police making certain allegations that on 17/18.03.2012 in the early hours at about 3.00 a.m. the petitioner No. 1 and his son have tapped the door of the house of the complainant and thereafter at about 5.00 a.m. the petitioners have dragged the complainant and also torn her nighty and pulled her hair, etc., and also assaulted her and threatened her with dire consequences of pouring kerosene on her and litting fire. On these allegations, the Police have investigated the matter and submitted the charge sheet before the Court for the offences punishable under Sections 323, 354, 504, 506 r/w 34 of I.P.C.

(3.) THE accused persons appears to have filed an application under Section 239 of Cr.P.C. seeking discharge from the above said offences.