SIDDARTH SOMANI Vs. STATE

JUDGEMENT

(1.) This petition has been filed by petitionersaccused Nos.1 to 3 under Section 438 of Cr.P.C., to enlarge them on anticipatory bail in Crime No.135/2020 of Sarjapura Police Station, Attibele Circle. Bengaluru District (pending on the file of II Additional District and Sessions Judge and Special Judge, Bengaluru Rural District, Bengaluru) for the offence punishable under Sections 506, 147, 504, 149, 143 and 323 of IPC and also under Section 3(1)(r)(s) of SC and ST (Prevention of Atrocities) Act, 1989.

(2.) I have heard the learned counsel Sri Chandrashekar for petitioners-accused Nos.1 to 3 and the learned High Court Government Pleader Sri R.D.Renukaradhya for respondent No.1-State. Though notice has been served to respondent No.2- complainant, there is no representation and notice has not ordered to respondent Nos.3 to 5 as it is not necessary.

(3.) The gist of the complaint is that on 17.08.2020 at about 12.30 p.m. while the complainant was there in the land, petitioners-accused came to the land and abused him in filthy language by taking the name of caste and when the complainant questioned, they have threatened with life. On the basis of the complaint, a case has been registered.