BENNE KOTRESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 Cr.P.C. seeking anticipatory bail for release of the petitioners on bail in the event of their arrest registered in Crime No.20/2020 of Kottur Police Station for the offences punishable under Section 143, 147, 504, 323, 307, 506 R/W 149 of IPC and under Sections 3(1)(r) , 3(1)(s) of Scheduled Caste and Scheduled Tribes (Prevention Of Atrocities) Act , 1989 (the 'Act', for short) .

(2.) The facts briefly stated are that on the complaint dated 09.02.2020 filed by the complainant-B.Venkatesh Naik, the respondent- police have registered the case. The allegations are that petitioner No.1 was having the transaction with the complainant as he was purchasing seeds, fertilizer and other articles from his shop and he had also borrowed hand loan from the complainant. Petitioner No.1 was also a surety for the loan borrowed by Noormohammad, who is the son of former minister Nabisab. When the complainant requested for repayment of the loan and the amount payable towards supply of goods, petitioner No.1 informed the complainant to come on 03.01.2020 near State Bank of India branch at Kottur so that he can give the loan amount of Rs.5,00,000/- borrowed by Noorahammad. When the complainant had gone near the said bank at about 3.15 p.m. petitioner No.1 abused the complainant in a filthy language by taking the caste name and his family members also abused the complainant. Thereafter they have assaulted the complainant.

(3.) On registering the said complaint, the police have taken up the investigation and they are making attempts to arrest the petitioners. The bail petition filed by the petitioners before the Sessions Court was rejected.