(1.) Petitioners/accused 1 to 4 are before this Court calling in question proceedings in Spl.C.C.No.1493 of 2024 pending before the Additional City Civil and Sessions Judge, FTSC-II, Bengaluru arising out of crime in Crime No.125 of 2024 registered for offences punishable under Ss. 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('the Act' for short), Ss. 4 , 6 ,8 and 12 of the Protection of Children from Sexual Offences Act, 2012, Ss. 3 and 4 of the Dowry Prohibition Act, 1961, Sec. 66E of the Information Technology Act, 2000 and Ss. 354C , 376 , 498A , 506 and 34 of the IPC.
(2.) Facts, in brief, germane are as follows: -
(3.) Heard Sri K.N. Phanindra, learned senior counsel appearing for the petitioners; Shri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1 and Sri Kapil Dixit, learned counsel appearing for respondent No.2.
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