BASAVAREDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners have approached this Court seeking quashing of the First Information Report in Crime No.105/2014 on the file of the Gadag Town Police Station registered against these petitioners for the offences punishable under Sections 3(i)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the SC/ST Act', for short). After issuance of notice, the 2nd respondent made her appearance before the Court through her Counsel.

(2.) I have heard the arguments of the learned Counsel for the petitioners, learned Counsel for the 2nd respondent Counsel as well as the learned Addl. State Public Prosecutor for the 1st respondent State. Perused the records.

(3.) THE learned Addl. State Public Prosecutor submitted that the very next day of lodging of the First Information Report, the petitioners have approached this Court, and obtained an order of stay of the investigation and therefore, investigation has not yet been started by the jurisdictional police