SRI. UMESH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is arrayed as accused No.1 in Crime No.3/2018 on the file of respondent-Police for the offence punishable under Sections 323, 324, 307, 342, 363, 387, 392, 109, 504 r/w Section 149 of IPC and 3(1)(s) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) ACT, 1989.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader. Perused the records.

(3.) On the complaint lodged by one Sri Manjunath S/o. Neelavva of Honnannavar, the police have registered a case against the petitioner and another for the offences punishable under Sections 323, 324, 307, 342, 363, 387, 392, 109, 504 R/W 149 of IPC and Section 3(1)(s) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) ACT, 1989.