RAVIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice to be issued to the complainant is dispensed with, since it is submitted that, both the petitioner and the complainant belongs to the same caste.

(2.) Heard the learned counsel for the petitioner and the learned HCGP for the Respondent -State. Perused the records.

(3.) The petitioner is arraigned as Accused No.6 in the charge sheet in connection with Crime No.119/2019, filed by the respondent- Magadi Police Station for the offence punishable under Sections 302 , 201 , 363 , 114 , 120(B) r/w 34 of IPC and Section 3(2)(5A) of SC and ST Act . After committal, the said case was registered as CC No.73/2019, which is now pending before the Court of I- Addl. District and Sessions Judge, Ramanagara.