DASEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the notice has been served to the complainant, he is unrepresented.

(2.) The present petition has been filed by petitioners/accused Nos.1 to 7 under Section 438 of Cr.P.C., to enlarge them on anticipatory bail in the event of their arrest in Crime No.89/2020 of Kanakapura Rural Police Station (pending on the file of I Additional District and Sessions Judge, Ramanagara) for the offences punishable under Sections 447 , 504 , 506 read with Section 149 of IPC and also under Sections 3(1)(f) , 3(1)(r) , 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act , 2015 ('the Act' for brevity).

(3.) I have heard Sri. Chethan Desai, learned counsel for petitioners/accused Nos.1 to 7 virtually and Sri.M.Divakar Maddur, learned HCGP for the respondent No.1 - State.