GOVINDARAJU @ SHIVAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed calling in question the order passed by LXX Additional City Civil and Sessions Judge, (CCH-71), Bengaluru, in Spl.C.C.No.404/2015 in rejecting the application filed under Section 227 of Cr.P.C by the petitioners.

(2.) I have heard the arguments of learned counsel for the petitioners and the learned High Court Government Pleader for the respondent - State.

(3.) The respondent - Police have laid the charge sheet against all the accused persons for the offences punishable under Sections 3(1)(x) of SC/ST (POA) Act and Sections 504 and 506 of IPC. The said case is now pending before the LXX Additional City Civil and Sessions Judge, (CCH-71), Bengaluru.