VENKATALAKSHMI P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - complainant is knocking at the doors of this Court calling in question an order dtd. 13/9/2022 accepting the 'B' report and closing the proceedings against the accused in Crime No.80/2020.

(2.) Heard the learned counsel Sri. R. Shivachandra Naik, appearing for the petitioner, the learned Additional State Public Prosecutor Sri.Jagadeesha B.N., appearing for respondent No.1 and the learned counsel Sri.Keshav M. Datar, appearing for respondent No.2.

(3.) The petitioner registers a complaint on 3/3/2020 for offences punishable under Ss. 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Ordinance, 2014 and Ss. 504 and 506 of the IPC. On investigation, the Jurisdictional Police filed a 'B' report before the concerned Court. The complainant was notified to contest or protest the 'B' report. The petitioner failed to do so. Owing to the default on the part of the petitioner in lacking interest to prosecute the case, 'B' report comes to be accepted and the proceedings closed against the accused therein, in terms of the order dtd. 13/9/2022. One year after the closure of the case, on acceptance of the 'B' report, the petitioner has preferred the subject petition. The subject petition was kept in cold storage for close to one year before this Court and has for the first time moved the matter and posted for admission on 2/9/2024.