MANJUNATHA @ MANJU Vs. STATE OF KARNATAKA
LAWS(KAR)-2018-7-118
HIGH COURT OF KARNATAKA
Decided on July 04,2018

MANJUNATHA @ MANJU Appellant
VERSUS
STATE OF KARNATAKA Respondents


Referred Judgements :-

R S NAYAK VS. A R ANTULAY [REFERRED TO]


JUDGEMENT

K Somashekar, J. - (1.)Heard the learned counsel for the petitioners and the learned HCGP for the State at the time of admission of this petition.
(2.)This revision petition has been filed by the petitioners/accused Nos.2, 5 and 6 against the judgment and order passed by the Court below in S.C.No.120/2015 dated 208.2016 by rejecting the application filed under Section 227 of Cr.P.C. seeking for discharge of accused Nos.2, 5 and 6 from the alleged offences.
(3.)On the complaint lodged by the complainant a criminal case came to be registered by the respondent Police recording FIR in Crime No.78/2014 on 011.2014 alleging the offences under Sections 427, 506, 504, 143, 147, 148, 149, 448, 324 and 363 of I.P.C. In the complaint, it is stated that the complainant was residing with his family members consisting of two daughters, first daughter by name Kumari Ashwini who was studying in Government Engineering college in Ramanagara. Accused No.1 Manjunatha @ Manju being the resident of Bengaluru City is said to have forced Ashwini to have love affairs with him and compelled her to marry him by extending life threat to her. The said fact has been narrated by her before the complainant. The same has been stated by the complainant- Manjunatha S/o Narendrappa in his complaint. Based on the said complaint, a case came to be registered and then the Investigating Officer who took up the investigation filed the charge sheet and in the charge sheet, an offence under Section 149 of I.P.C also came to be initiated relating to the case in Crime No.78/2014.


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