MAHADEVU M. Vs. STATE

JUDGEMENT

(1.) In this petition, the petitioner seeks for the following reliefs:

(2.) A perusal of the material on record will indicate that respondent No.2 filed the instant complaint dtd. 9/4/2023 registered as an FIR in Crime No.64/2023 against the petitioner / accused No.3 and against two persons Mavinahalli Siddegowda - accused No.1 and Ramesh - accused No.2 for the alleged offences punishable under Ss. 3 , 6 , 7 of Religious Institutions (Prevention of Misuse) Act,1988 (hereinafter referred to as 'the Act, 1988' for short). In pursuance of the same, the Police Authorities conducted investigation and filed the impugned charge sheet pending consideration in C.C.No.64/2024 against petitioner - accused No.3 and 5 other persons before the trial Court for the aforesaid offences.

(3.) In this context, it is relevant to state that apart from the fact that the petitioner was not named or arraigned in the original FIR and complaint, the charge sheet material comprises of statement of witnesses, documents, material etc., do not establish the commission of alleged offences qua the petitioner. It is also pertinent to note that under identical circumstances, the co-ordinate bench of this Court in Crl.P.Nos.7545/2023, 6950/2023 and 3392/2023 at Annexures - G, H and J, has held as under: