SULTANAPPA Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Heard Sri. Sharanabasappa K. Babshetty, learned counsel appearing for petitioner and learned High Court Government Pleader appearing for respondent No. 1. Respondent No. 2 is served and unrepresented.

(2.) Though matter is listed for admission, by consent of learned counsel appearing for parties, it is taken up for final disposal.

(3.) Petitioner is accused No. 2 in Spl. Case SC/ST No. 68/14 is seeking for quashing of FIR and charge sheet registered against him for the offences punishable under Ss. 341, 323, 504, 506 read with Sec. 34 of IPC and also under Sec. 3(1)(X) of SC/ST of Prevention of Atrocities Act, 1989, in Crime No. 582/2013 now registered as Spl. Case SC/ST No. 68/2014 pending on the file of II Additional District and Sessions Judge, Kalaburagi.