SRIDHARAPPA Vs. STATE BY BANNERGHATTA POLICE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned High Court Government Pleader for the respondent - State and perused the records.

(2.) A person by name S.C. Srinivas, has lodged a complaint that he is the resident of Sakalavara Lake, Jigani Hobli, Bengaluru District. He has stated in the complaint that on 4.11.2019 at about 12.45 p.m., at Sakalavara village, near tank a huge building was being constructed without any permission or licence. Then the complainant went to that particular spot and found the accused- petitioner and others were there. In that context, it is said that all of them abused him in a filthy language 'Holaya', assaulted and kicked him and tear his shirt. On the basis of the said allegations, the police have registered a case in Crime No.153/2019 of Bannerghatta Police Station, Anekal, for the offences punishable under Sections 323 of IPC and Sections 3(1)(iii)(x) of SC/ST (POA) Act, 1989.

(3.) The notice issued to the respondent by this court has been served as per the submission made by the learned High Court Government Pleader before this court.