SRI. N. KRISHNA MURTHY Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and also the learned High Court Government Pleader for State and perused the orders impugned in the petition.

(2.) Perused the order passed by the learned LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru.

(3.) The petitioners who are arraigned as accused Nos.1 to 3 in Spl.CC.No.164/2016 have made an application for their discharge for the offences under Section 3(1)(10) of SC/ST Act and also Section 506 of IPC.