ADITYAN MANIK MURUGAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has preferred this appeal against the order dtd. 7/2/2026 passed in Crl.Misc.No.11502/2025 by the C/c LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru (for short 'the trial Court').

(2.) For the sake of convenience, the parties herein are referred to as per their rank before the trial Court.

(3.) Brief facts leading to this appeal are that, on the basis of complaint filed by the victim, Agrahara Police registered the case in Crime No.244/2025 against the accused for the offence punishable under Sec. 69 of the Bharatiya Nyaya Sanhita, 2023 and Ss. 3(1)(r)(s) and 3(2) (v) of SC and ST (Prevention of Atrocities) Act, 1989.