PRIYANKA CHOUDHARY AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) THE present revision petition is directed against the order passed on 24.4.2015 by the 44th sessions judge, Bengaluru, in Spl. C.C. 155/14. These petitioners had filed an application under Section 227, Cr.P.C. seeking their discharge for the offences punishable under Section 337, I.P.C. and Section 23 of the Juvenile Justice Act.

(2.) PETITIONERS are accused Nos. 2 and 3 in the said case. The main allegation against them is that the 2nd accused -Smt. Priyanka Choudhary, being teacher of the classroom, handed over custody of a girl aged 2 years 11 months to the 2nd petitioner herein to console the child and she handed over the girl to the 1st accused who sexually assaulted the said girl.

(3.) WHAT is argued before this court by the learned counsel for the revision petitioners is that no materials are forthcoming to proceed further against these petitioners in Spl. C.C. 155/14 and in spite of the same, the learned judge has chosen to reject the application filed under Section 227, Cr.P.C.