MEENAKSHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government pleader.

(2.) The petitioner before this Court is accused No. 4 and sister of accused No. 1, who is alleged to have committed the offences punishable under Sections 376(2)F, 366(A), 506 r/w Section 34 of IPC and Sections 5 and 6 of the POCSO Act and Sections 3, 4, 5 and 6 of the Child Marriage Restraint Act and Section 3(1)(10)(11) of the SC/ST (POA) Act.

(3.) It is submitted by the learned counsel for the petitioner that the only allegation against the petitioner is that she has abused the complainant. He submits that the invocation of the provision of the SC/ST (POA) Act is an after thought and only with the intention of falsely implicating the petitioner. He draws the attention of the Court to the copy of the complaint which was first made by the complainant to submit that there is no whisper about the allegation against the petitioner having taken the name of the caste of the complainant with the intention of insulting her. He has also drawn the attention of the Court to the order passed by this Court in Cri.P.No.3082/2016 while enlarging on bail the other accused. This Court in para 3 of the order has observed as follows: