RAMANJANEYULU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the order dtd. 9/2/24 passed by the Court of LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru, whereby Crl.Misc.No.686/24 preferred by the appellants herein under Sec. 438 of Cr.P.C. has been rejected.

(2.) Heard both the sides and perused the material on record.

(3.) Respondent No.2/complainant filed a complaint under Sec. 200 of Cr.P.C. on the file of the Court of City Civil and Sessions Court (Special Court) at Bengaluru, against the appellants/accused Nos.1 and 2 alleging commission of offences under Sec. 504, 506, 153(A), 109, 500, 501 and 120B r/w Sec. 34 of IPC and Sec. 3(i)(x) of Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC/ST (PoA) Act'). The learned Sessions Judge referred the matter to ACP, Kengeri Gate Sub-Division, Bengaluru, for investigation. Upon conducting the investigation, a 'B' report was submitted. The complainant filed a protest petition. The learned Sessions Judge, by an order dtd. 10/10/2023, proceeded to take cognizance of the offences alleged and issued summons to the accused. Further, by an order dtd. 28/11/2023, issued NBW to the accused.