MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though matters are listed for admission, by consent of learned Advocates appearing for parties they are taken up together for final disposal.

(2.) A complaint came to be lodged against petitioners on 25.02.2017 alleging that management of the school by name Kidzy Nursery School, there was sexual harassment of minor children by the driver of school van and management had not taken any action. Alleging police were also not taking any action against those persons responsible for such acts of second respondent, a protest came to be held by about 600 to 800 workers of Bharatiya Janata Party lead by Member of Legislative Assembly, Sri Aravind Limbavali and alleging the said protestors had conducted rasta roko and obstructed the traffic, a complaint came to be lodged by the beat police of HAL Police Station, which ended in registration of FIR in Crime No.124/2017 and after investigation, charge sheet has been filed in Special Case No.398/2018. Hence, petitioners who are arrayed as Accused Nos.1, 8, 10, 11, 12, 13, 17, 18, 19, 20 and 24, are before this Court for quashing of the said proceedings.

(3.) I have heard Sri Venkatesh P. Dalwai, learned counsel appearing for petitioners and Sri S.Rachaiah, learned HCGP appearing for respondent - State. Perused the case papers.