STATE OF KARNATAKA Vs. KARIYAPPA S/O

JUDGEMENT

(1.) This petition is filed under Section 439(2) of Cr.P.C. seeking to set aside the order dated 01.12.2016 passed in FIR (SC/ST) No.715 of 2016 by the District and Sessions/Special Judge, Koppal and to direct the concerned police to arrest and commit the respondent/accused to custody.

(2.) The respondent herein being the accused before the trial Court is accused of committing the offences punishable under Section 376 of IPC and Section 3(1)(xi) of SC/ST (P.A) Act, 1989. It is stated that the accused was arrested on 28.09.2016 and the case was registered in Crime No.285/2016 by the petitioner police.

(3.) In order to avoid overlapping and confusion the parties herein after are referred with reference to their rank and status as per the trial Court.