GANESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the notice issued to the complainant has been served but she remained absent.

(2.) Heard the learned counsel for the petitioners and the learned HCGP for the first respondent-State. Perused the records.

(3.) The petitioners are arraigned as accused Nos, 2 and 3 in Cr.No.145/2019 of Nelamangala Rural Police Station, Bangalore District for the offence punishable under Sections 504, 506 read with 149 of IPC and Section 3(1)(r)(s) of SC/ST (POA) Act.