VIJAY KUMAR K.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is accused No.2 in Crime No.107/2017, registered under Section 3(1)(viii) of Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 ('the Act' for short).

(2.) The intimation of the proceedings is served on the complainant Sri C.S.Raghu as per the report submitted by the Police Inspector, Upparpet Police Station, dated 7.7.2018. However, he has not chosen to appear before the Court.

(3.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader.