Karnataka High Court
Sri. Amit Kumar Jha vs State Of Karnataka on 8 December, 2025
-1-
NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.I.ARUN
CRIMINAL PETITION NO. 6597 OF 2023
(482(Cr.PC) / 528(BNSS))
C/W
CRIMINAL PETITION NO. 6596 OF 2023
(482(Cr.PC) / 528(BNSS)),
CRIMINAL PETITION NO. 6606 OF 2023
(482(Cr.PC) / 528(BNSS)) AND
CRIMINAL PETITION NO. 6608 OF 2023
(482(Cr.PC) / 528(BNSS))
IN CRL.P. No. 6597/2023
BETWEEN:
1. MS. SELVI C.
Digitally
signed by D/O LATE SRI. M.C.BABU
GEETHA P G AGED ABOUT 55 YEARS
Location: R/AT NO.29, 60TH CROSS ROAD
HIGH 5TH BLOCK, RAJAJINAGAR
COURT OF
KARNATAKA BENGALURU-560 010.
WORKING AS SENIOR POSTMASTER
RAJAJINAGAR HEAD POST OFFICE
RAJAJINAGAR, BENGALURU-560 010.
AS PER FIR
SELVI C.
SENIOR POSTMASTER
RAJAJINAGAR HEAD POST OFFICE
BENGALURU CITY, KARNATAKA-560 010.
...PETITIONER
(BY SRI. KUMAR M.N., ADVOCATE)
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NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
AND:
1. STATE OF KARNATAKA
REPRESENTED BY
STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BENGALURU.
THROUGH CHANNAPATNA
TOWN POLICE STATION
CHANNAPATTANA
RAMANAGARA DISTRICT-562 160.
2. SMT. SHOBHA C.
W/O CHETHAN H.
AGED ABOUT 36 YEARS
RESIDING AT NO.684/15
10TH CROSS ROAD
MANGALAVARAPETE
CHANNAPATNA TOWN
RAMANAGAR DISTRICT
KARNATAKA-562 160.
WORKING AS ASSISTANT
SUPERINTENDENT OF POST OFFICES (HQ)
CHANNAPATNA DIVISION, CHANNAPATNA
RAMANAGARA, DISTRICT-562 160.
AS PER FIR
NO.684/15, 10TH CROSS ROAD
MANAGAVARAPETE
CHANNAPATNA TOWN, RAMANGARA
KARNATAKA-562 160.
...RESPONDENTS
(BY SRI. MOHAMMED AYUB ALI, ADDITIONAL SPP FOR R1;
SRI. CHETHAN S.J., ADVOCATE FOR R2)
THIS CRL.P. IS FILED UNDER SECTION 482 OF CR.P.C.
PRAYING TO QUASH THE FIR REGISTERED AGAINST THE
PETITIONER ONLY ARRAYING THE PETITIONER AS ACCUSED
NO.3 BY CHANNAPATNA TOWN POLICE STATION IN
CR.NO.66/2023 FOR THE ALLEGED OFFENCES PUNISHABLE
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NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
UNDER SECTIONS 3(1)(s), 3(1)(q), 3(1)(u), 3(1)(w)(ii) OF
SCHEDULED CASTES AND SCHEDULED TRIBES (PREVENTION
OF ATROCITIES) ACT, 1989 (AMENDMENT ACT, 2015) AND
SECTIONS 109, 120B, 196, 197, 198, 199, 354, 420, 464, 466,
467, 469, 471, 499, 149 OF IPC VIDE ANNEXURE-A, PENDING
ON THE FILE OF 1ST ADDITIONAL DISTRICT AND SESSIONS
COURT, RAMANAGARA MENTIONED IN THE FIR AS 1ST
ADDITIONAL DISTRICT SESSIONS COURT, BENGALURU
(RAMANAGARA).
IN CRL.P NO. 6596/2023
BETWEEN:
1. SRI. AMIT KUMAR JHA
S/O SRI RAM CHANDRA JHA
AGED ABOUT 41 YEARS
R/AT FLAT NO.416
SLV PLATINA APARTMENT
HORAMAVU, BENGALURU-560 043.
WORKING AS ASSISTANT DIRECTOR-I
OFFICE OF THE POSTMASTER GENERAL
BENGALURU HQ REGION, PALACE ROAD
BENGALURU-560 001.
AS PER F.I.R.
AMITH KUMAR
ASSISTANT DIRECTOR
BANGALORE POST OFFICE
BENGALURU DISTRICT
KARNATAKA-560 001.
...PETITIONER
(BY SRI. KUMAR M.N., ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY
STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
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NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
BENGALURU.
THROUGH CHANNAPATNA
TOWN POLICE STATION
CHANNAPATTANA
RAMANAGARA DISTRICT-562 160.
2. SMT. SHOBHA C.
W/O CHETHAN H.
AGED ABOUT 36 YEARS
RESIDING AT NO.684/15
10TH CROSS ROAD
MANGALAVARAPETE
CHANNAPATNA TOWN
RAMANAGAR DISTRICT
KARNATAKA-562 160.
WORKING AS ASSISTANT SUPERINTENDENT
OF POST OFFICES (HQ)
CHANNAPATNA DIVISION, CHANNAPATNA
RAMANAGARA DISTRICT-562 160.
AS PER FIR
NO.684/15, 10TH CROSS ROAD
MANAGAVARAPETE
CHANNAPATNA TOWN
RAMANGARA, KARNATAKA-562 160.
...RESPONDENTS
(BY SRI. MOHAMMED AYUB ALI, ADDITIONAL SPP FOR R1;
SRI. CHETHAN S.J., ADVOCATE FOR R2)
THIS CRL.P. IS FILED UNDER SECTION 482 OF CR.P.C.
PRAYING TO QUASH THE FIR REGISTERED AGAINST THE
PETITIONER ONLY ARRAYING THE PETITIONER AS
ACCUSED NO.4 BY CHANNAPATNA TOWN POLICE STATION
IN CR.NO.66/2023 FOR THE ALLEGED OFFENCES
PUNISHABLE UNDER SECTIONS 3(1)(s), 3(1)(q), 3(1)(u),
3(1)(w)(ii) OF SCHEDULED CASTES AND SCHEDULED
TRIBES (PREVENTION OF ATROCITIES) ACT, 1989
(AMENDMENT ACT, 2015) AND SECTIONS 109, 120B, 196,
197, 198, 199, 354, 420, 464, 466, 467, 469, 471, 499,
149 OF IPC VIDE ANNEXURE-A PENDING ON THE FILE OF
-5-
NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
1ST ADDITIONAL DISTRICT AND SESSIONS COURT,
RAMANAGARA, MENTIONED IN THE FIR AS 1ST
ADDITIONAL DISTRICT SESSIONS COURT, BENGALURU
(RAMANAGARA).
IN CRL.P NO. 6606/2023
BETWEEN:
1. SMT. LAVANYA M.
W/O RAVEESH V.S.
AGED ABOUT 30 YEARS
RESIDING NEAR SHANIMAHATMA TEMPLE
HEROHALLI, VISHWANEEDAM POST
MAGADI MAIN ROAD
BENGALURU-560 091.
WORKING AS SENIOR COUNSELLOR
IN JANODAY TRUST
JAYAMAHAL EXTENSION
BENGALURU-560 046.
AS PER F I R
LAVANYA M.
NGO MEMBER
BENGALURU CITY.
...PETITIONER
(BY SRI. KUMAR M.N., ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY
STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BENGALURU.
THROUGH CHANNAPATNA
TOWN POLICE STATION
CHANNAPATTANA
RAMANAGARA DISTRICT-562 160.
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NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
2. SMT. SHOBHA C.
W/O CHETHAN H.
AGED ABOUT 36 YEARS
RESIDING AT NO.684/15
10TH CROSS ROAD
MANGALAVARAPETE
CHANNAPATNA TOWN
RAMANAGAR DISTRICT
KARNATAKA-562 160.
WORKING AS ASSISTANT SUPERINTENDENT
OF POST OFFICES (HQ)
CHANNAPATNA DIVISION, CHANNAPATNA
RAMANAGARA DISTRICT-562 160.
AS PER FIR
NO.684/15, 10TH CROSS ROAD
MANAGAVARAPETE
CHANNAPATNA TOWN
RAMANGARA, KARNATAKA-562 160.
...RESPONDENTS
(BY SRI. MOHAMMED AYUB ALI, ADDITIONAL SPP FOR R1;
SRI. CHETHAN S.J., ADVOCATE FOR R2)
THIS CRL.P. IS FILED UNDER SECTION 482 OF CR.P.C.
PRAYING TO QUASH THE FIR REGISTERED AGAINST THE
PETITIONER ONLY ARRAYING THE PETITIONER AS
ACCUSED NO.5 BY CHANNAPATNA TOWN POLICE STATION
IN CR.NO.66/2023 FOR THE ALLEGED OFFENCES
PUNISHABLE UNDER SECTIONS 3(1)(s), 3(1)(q), 3(1)(u),
3(1)(w)(ii) OF SCHEDULED CASTES AND SCHEDULED
TRIBES (PREVENTION OF ATROCITIES) ACT, 1989
(AMENDMENT ACT, 2015) AND SECTION 109, 120B, 196,
197, 198, 199, 354, 420, 464, 466, 467, 469, 471, 499,
149 OF IPC VIDE ANNEXURE-A PENDING ON THE FILE OF
1ST ADDITIONAL DISTRICT AND SESSIONS COURT,
RAMANAGARA, MENTIONED IN THE FIR AS 1ST
ADDITIONAL DISTRICT SESSIONS COURT, BENGALURU
(RAMANAGARA).
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NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
IN CRL.P NO. 6608/2023
BETWEEN:
1. SMT. V. TARA
W/O GANGAHANUMAIAH
AGED ABOUT 55 YEARS
R/AT NO.60, 17TH 'D' MAIN ROAD
6TH BLOCK, KORAMANGALA
BENGALURU-560 095.
WORKING AS ASSISTANT POSTMASTER
GENERAL (STAFF AND VIGILANCE)
OFFICE OF THE
CHIEF POSTMASTER GENERAL
KARNATAKA CIRCLE
PALACE ROAD, BENGALURU-560 001.
AS PER F I R
TARA V.
APMG CIRCLE OFFICE
BENGALURU CITY
KARNATAKA-560 001.
...PETITIONER
(BY SRI. KUMAR M.N., ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY
STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BENGALURU.
THROUGH CHANNAPATNA
TOWN POLICE STATION
CHANNAPATTANA
RAMANAGARA DISTRICT-562 160.
2. SMT. SHOBHA C.
W/O CHETHAN H.
AGED ABOUT 36 YEARS
-8-
NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
RESIDING AT NO.684/15
10TH CROSS ROAD
MANGALAVARAPETE
CHANNAPATNA TOWN
RAMANAGAR DISTRICT
KARNATAKA-562 160.
WORKING AS ASSISTANT SUPERINTENDENT
OF POST OFFICES (HQ)
CHANNAPATNA DIVISION, CHANNAPATNA
RAMANAGARA DISTRICT-562 160.
AS PER FIR
NO.684/15, 10TH CROSS ROAD
MANAGAVARAPETE
CHANNAPATNA TOWN
RAMANGARA KARNATAKA-562 160.
...RESPONDENTS
(BY SRI. MOHAMMED AYUB ALI, ADDITIONAL SPP FOR R1;
SRI. CHETHAN S.J., ADVOCATE FOR R2)
THIS CRL.P. IS FILED UNDER SECTION 482 OF CR.P.C.
PRAYING TO QUASH THE FIR REGISTERED AGAINST THE
PETITIONER ONLY ARRAYING THE PETITIONER AS
ACCUSED NO.2 BY CHANNAPATNA TOWN POLICE STATION
IN CR.NO.66/2023 FOR THE ALLEGED OFFENCES
PUNISHABLE UNDER SECTIONS 3(1)(s), 3(1)(q), 3(1)(u),
3(1)(w)(ii) OF SCHEDULED CASTES AND SCHEDULED
TRIBES (PREVENTION OF ATROCITIES) ACT, 1989
(AMENDMENT ACT, 2015) AND SECTION 109, 120B, 196,
197, 198, 199, 354, 420, 464, 466, 467, 469, 471, 499,
149 OF IPC VIDE ANNEXURE-A PENDING ON THE FILE OF
1ST ADDITIONAL DISTRICT AND SESSIONS COURT,
RAMANAGARA, MENTIONED IN THE FIR AS 1ST
ADDITIONAL DISTRICT SESSIONS COURT, BENGALURU
(RAMANAGARA).
THESE PETITIONS COMING ON FOR ADMISSION,
THROUGH PHYSICAL HEARING/VIDEO CONFERENCING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
CORAM: HON'BLE MR. JUSTICE M.I.ARUN
ORAL ORDER
The following allegations are made against the petitioners and other accused in Crime No.66/2023 pending on the file of I Additional District and Sessions Court, Bengaluru (Ramanagar):
"¢£ÁAPÀ:07-07-2023 gÀAzÀÄ ¸ÀAeÉ 6.30 UÀAmÉUÉ ¦AiÀiÁð¢zÁgÀgÀÄ oÁuÉUÉ ºÁdgÁV ¤ÃrzÀ zÀÆj£À ¸ÁgÁA±ÀªÉãÉAzÀgÉ £Á£ÀÄ eÁw¬ÄAzÀ zÀ°vÀ¼ÁVzÀÄÝ, J¸ï.n. ¸ÀªÀÄÄzÁAiÀÄPÉÌ ¸ÉÃjzÀªÀ¼ÁVgÀÄvÉÛãÉ. ZÀ£ÀߥÀlÖt CAZÉ «¨sÁUÀzÀ°è UÉeÉmÉqï C¢üPÁjAiÀiÁVzÀÄÝ, £Á£ÀÄ PÀvÀðªÀå ¤ªÀð»¸ÀĪÁUÀ ZÀ£ÀߥÀlÖtzÀ°è CAZÉ C¢üPÀëPÀgÁV PÀvÀðªÀå ¤ªÀð»¸ÀÄwÛzÀÝ ²æäªÁ¸ï gÉrØ ¯ÉÊAVPÀ zËdð£ÀåªÉ¸ÀVzÀÝjAzÀ £Á£ÀÄ £ÀªÀÄä ªÉÄïÁ¢üPÁjUÀ½UÉ zÀÆgÀÄ ¤ÃrgÀÄvÉÛãÉ. F §UÉÎ ¥ÉÆøïÖ ªÀiÁ¸ÀÖgï d£ÀgÀ¯ï gÀªÀgÀÄ CAZÉ C¢üPÁjUÀ¼À£ÉÆßîUÉÆÃAqÀAgÉ EAl£Àð¯ï PÀA¥ÉèöÊAmï PÀ«ÄnAiÉÆAzÀ£ÀÄß gÀa¹zÀÄÝ, F PÀ«ÄnAiÀÄ°è ²æêÀÄw «.vÁgÁ, ²æÃ.C«Ävï ಕು ಾ ಾ, ಾ ೕಮ ¸É°é, ೕಮ ಎಂ.
ಎಂ ಾವಣ ರವರುಗ ರು ಾ ೆ.ೆ. ಅ ಕು ಾ ರವರು
ನನ ೕ ಅನು !ತು#ೊಂಡು ಅ¸À¨sÀå&ಾ' ªÀwð(ರುವ ಬ*ೆ+ ಮತು ೕ,&ಾ-
ೆ./ ರವರು ನನ 0ೕ ೆ ೈಂ'ಕ !ರುಕುಳ ,ೕ.ರುವ
,ೕ.ರುವ ಬ*ೆ+ 3ಾನು .4 ಮತು
ಐ46 gÀªÀgÀÄUÀ½UÉ zÀÆgÀÄ ¤ÃrgÀÄvÉÛãÉ. £ÀAvÀgÀ ¸ÀzÀj PÀ«ÄnAiÀÄÄ
¢£ÁAPÀ:27-01-2023 gÀAzÀÄ ZÀ£ÀߥÀlÖt CAZÉ C¢üÃPÀëPÀgÀ PÀbÉÃjAiÀÄ°è vÀ¤SÉ ನ8ೆಸು&ಾಗ ತನ ¥ÉÆæÃ(ೕ.ಂUïì ನ:; <.ಸು,ೕ= ಸು,ೕ= ಕು ಾ ರವರ >ೕ?ೈ= ತ@ಾಸAೆ ಾ.BಾUÀÆå Cಾಗೂ ಅವರ >ೕ?ೈ= ನ:; ಸದE ¸ÀĤ¼ï
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NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
PÀĪÀiÁgï gÀªÀgÀ ªÉÆèÉÊ¯ï ¸ÀASÉå:9731695326 ªÀÄÄSÁAvÀgÀ
¢£ÁAPÀ:25.01.2023 gÀAzÀÄ ¸ÀªÀÄAiÀÄ 11.55 PÉÌ £À£ÉÆßÃA¢UÉ ªÉÆèÉÊ¯ï £ÀA§gï:7829773645 £À°è 19 ¤«ÄµÀ, 32 ¸ÉPÉAqï ªÀiÁvÁrgÀĪÀ PÁ¯ï gÉPÁqï𠮨sÀåªÁVzÉ JAzÀÄ ¸ÀzÀj PÁ¯ï gÉPÁqïð C£ÀÄß ªÀÄÄlÄÖUÉÆÃ®Ä ºÁQPÉƼÀî¯ÁVzÉ JAzÀÄ £ÀqÁªÀ½AiÀÄ£ÀÄß zÁR°¹gÀÄvÁÛgÉ.
£ÀAvÀgÀ ¸ÀzÀj PÀ«ÄnAiÀÄÄ CAwªÀÄ ªÀgÀ¢ ¢£ÁAPÀ:28.03.2023 gÀ°è ¥ÉÃeï £ÀA§gï 23 gÀ°è ªÀÄvÉÆÛªÉÄä ¢£ÁAPÀ:25.01.2023 gÀAzÀÄ ªÀiÁvÀ£ÁrgÀĪÀ £Á£ÀÄ ªÀÄvÀÄÛ ¸ÀĤïï PÀĪÀiÁgï ºÁUÀÆ ¸ÀºÁAiÀÄPÀ CDªÀÄZÉ C¢üÃPÀëPÀgÁzÀ ¯ÉÆÃPÉñï ರವರು #ಾನF ೆ F #ಾ= PÁ¯ï £À°è 19 ¤«ÄµÀ 32 ¸ÉPÉAqï ªÀiÁvÁ£ÀrgÀĪÀ §UÉÎ ºÁUÀÆ PÀbÉÃj ¸ÀºÁAiÀÄPÀjAzÀ ºÀgÁ¸ïªÉÄAmï PÀA¥ÉèöÊAmïì PÉÆr¸À¨ÉÃPÉAzÀÄ ZÀað¹gÀÄvÉÛÃªÉ ಎಂದು Bಾಖ:(ರು ಾ ೆ.
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ೆ./ ರವರ ಕುಮT!,ಂದ ನನ*ೆ ೊಂದ ೆ #ೊಡುವ ಉBೆVೕಶNಂದ Cಾಗೂ 3ಾನು ದ:ತXೆಂಬ #ಾರಣ#ೆY ನನ 4ೕವನವನು CಾಳM CಾಳM ªÀiÁqÀĪÀ GzÉÝñÀ¢AzÀ ¸ÀļÀÄî zÁR¯ÉUÀ¼À£ÀÄß vÀAiÀiÁj¹ ¸ÀļÀÄî zÁR¯ÁwUÀ¼À DzsÁgÀzÀ°è ¸ÀļÀÄî ªÀgÀ¢AiÀÄ£ÀÄß vÀAiÀiÁj¹ E¯ÁSÉUÉ £À£Àß 0ೕ ೆ ಕ ಮ ೆ*ೆದು#ೊಳMZವಂvÉ
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NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
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NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
EªÀgÀÄ £Á£ÉÆç⠺ÉtÄÚ JAzÀÄ ¸ÀºÁ ¥ÀjUÀt¸ÀzÉ £À£ÀUÉ UÀAqÀ¸ÀgÀ ±ËZÁ®AiÀÄzÀ M¼ÀUÉ ºÉÆÃV AiÀiÁgÀÄ UÀ¯ÁmÉ ªÀiÁqÀÄwÛzÁÝgÉ JAzÀÄ £ÉÆÃqÀÄ JAzÀÄ ºÉý zÀ°vÀ¼ÁzÀ £À£ÀUÉ CªÀªÀiÁ£À ªÀiÁrgÀÄvÁÛgÉ. DzÀÝjAzÀ ªÉÄîÌAqÀªÀgÀ ªÉÄÃ¯É PÁ£ÀÆ£ÀÄ PÀæªÀÄ dgÀÄV¸À¨ÉÃPÉAzÀÄ ¤ÃrzÀ zÀÆj£À ªÉÄÃgÉUÉ."
2. The case of the petitioners is that respondent no.2 belongs to Scheduled Caste/Scheduled Tribe community, and the petitioners in Crl.P.Nos.6597/2023 and 6608/2023 also belong to the same community. Respondent no.2 is an employee of Postal Department and on a complaint of sexual harassment given by her against one Srinivas Reddy (Accused No.1), an Internal Complaints Committee was constituted by the competent authority of Postal Department and the petitioners were members of the said Committee. After due enquiry, they found that the complaint filed by respondent no.2 to be false and the Committee has recommended action against respondent no.2 herself. As a backlash, respondent no.2 has filed a false complaint against the petitioners herein without obtaining prior sanction from the competent authority.
3. It is not in dispute that the petitioners in Crl.P.Nos.6597/2023 and 6608/2023 and as well as respondent
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NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
no.2 belong to Scheduled Caste/Scheduled Tribe community. Further, it is also not in dispute that on the allegations made by respondent no.2, a Committee was formed to look into the alleged sexual harassment committed by one Srinivas Reddy against her and the petitioners herein were members of the said Committee. It is also not in dispute that the Committee has found the allegations made against the said Srinivas Reddy to be false.
4. Learned High Court Government Pleader appearing for the State is not in a position to contravene the aforementioned submissions of the petitioner.
5. Learned counsel appearing for respondent no.2 prays for time and she is not in a position to assist the Court.
6. Under the given peculiar facts and circumstances of the case, I am of the opinion that the complaint has been lodged against the petitioners herein, only with the ulterior motive of harassing the petitioners and not otherwise. If respondent no.2 is aggrieved of the Committee's report, she is at liberty to avail the remedy that is available under law. As no
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NC: 2025:KHC:51723
CRL.P No. 6597 of 2023
C/W CRL.P No. 6596 of 2023
CRL.P No. 6606 of 2023
HC-KAR AND CRL.P No. 6608 of 2023
prima facie material is disclosed in the complaint made by respondent no.2 and also for the reason that an offence under the provisions of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 cannot be alleged against a person belonging to Scheduled Castes/Scheduled Tribes, I am of the opinion that it is a fit case to be allowed.
7. For the aforementioned reasons, the petitions are hereby allowed, and the proceedings in Crime No.66/2023 pending on the file of I Additional District and Sessions Court, Bengaluru (Ramanagar) insofar as it relates to the petitioner herein stand quashed.
Pending I.As., if any, stand disposed of.
SD/-
(M.I.ARUN) JUDGE PGG List No.: 1 Sl No.: 52