CHANDRA POOJARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed under Sec. 482, Cr. P. C. to quash the charge-sheet and dismiss the complaint in Spl. Case No. (SC and ST) 60/96 for the alleged offence under Sec. 3 (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (for short 'the Act') and Ss. 323, 448, 506 of IPC pending on the file of the Sessions Judge, Bangalore City.

(2.) THE brief facts of the case are that one K. Puttaswamy, Commercial Tax Officer, lodged a complaint with the respondent-police on 2-3-96 at about 8. 45 p. m. on the complaint received through tappal alleging that on 28-12-95 at about 12 noon appointment was fixed by the complainant to produce the accounts for the year 1992-93. The Group 'd' worker was directed to hold the parties at the door since the complainant was engaged in signing cheques and challans. Meanwhile the petitioner rushed to the chamber by pushing away the Group 'd' employee and abused the complainant saying " " and threatened that no one should give any evidence regarding the incident. If any evidence is given, they will face consequences. On the basis of this report the police registered a case in Cr. No. 80/96 and after completing the investigation charge- sheet was filed before the said Court. The learned Spl. Court has taken cognizance of the offence and directed to issue process to the petitioner. The said order is questioned in this petition.

(3.) HEARD the learned Counsel for the petitioner and the learned HCGP for the respondent.