VIJAYAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition was dismissed for non-prosecution on 18/8/2023 in so far as petitioner Nos.2 and 3 are concerned. In so far as petitioner No.1, this petition was dismissed for non- prosecution on 5/2/2025. It is only petitioner No.1, who had filed application for recalling the order dismissing the petition for non-prosecution and accordingly, the petition was restored in so far as petitioner No.1 is concerned. This order is therefore applicable only to petitioner No.1 and not petitioner Nos.2 and 3.

(2.) The petitioner No.1 has challenged the order dtd. 14/6/2016 passed by respondent No.2 in HRC Nos.6510/2011 and 4235/2013 as well as the order dtd. 2/2/2017 passed by respondent No.5 in Case No.73/GC/SHRC/2016 O.B. No.01/2017.

(3.) (i) The gravamen of the case of the petitioner No.1 was that respondent No.3 had lodged a complaint against petitioner Nos.2 and 3 accusing them of assaulting him. It was alleged that the petitioner No.1 who was the Station House Officer failed to register the complaint lodged by respondent No.3. It was also the case of the respondent No.3 that a counter complaint lodged by petitioner Nos.2 and 3 against him and others was entertained and criminal proceedings were initiated against respondent No.3 and others, which ultimately culminated in an acquittal.