ABHISHEK MISHRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/sole accused is before this Court calling in question entire proceedings in Special C.No.1029 of 2024 pending before the LXX Additional City Civil and Sessions Judge and Special Judge, Bangalore, arising out of crime in Crime No.471 of 2023 registered for offences punishable under Ss. 354-C , 354-D , 504 , 506 and 509 of the IPC, Sec. 66E of the Information Technology Act, 2000 and Sec. 3(2)(v) of the Scheduled Castes/ Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('the Act' for short).

(2.) Facts, in brief, germane are as follows: -

(3.) Heard Smt Monica Patil, learned counsel appearing for the petitioner, Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1 and Sri M.B. Ravikumar, learned counsel appearing for respondent No.2.