NAGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. The respondent-police has registered a complaint against these petitioners for the offences punishable under sections 504 & 506 of IPC read with Sections 3(x) , 3(1) (c) of SC and ST (Prevention of Atrocities Act) 1989.

(2.) The complaint was made by one Shri.Venkateshwara.S.Rathod on 14.09.2017 stating that he filed a suit in O.S.No.25557/2013 for specific performance against T. Veerabadrappa and T. Hemanth Kumar. That suit was decreed. Pursuant to the decree he filed Execution case No.25041/2014 and obtained a sale deed through the process of the Court. Thereafter he also filed another Execution No.25015/2017 for taking possession of the house in respect of which sale deed was executed. In the said execution case warrant was issued and possession of the house was delivered to him. Giving these details complainant further stated that all these petitioners in order to see that he should vacate the house started harassing him and abused him by taking the name of his caste.

(3.) Notice of this petition was ordered to the complainant.