MACHAMADAKASHI Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. praying to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.99/2020 registered by the Ponnampet Police Station, Kodagu, for the offences punishable under Sections 323, 504, 506 read with Section 34 of I.P.C., Section 3 and 25 of the Indian Arms Act, 1959 and Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the SCST (POA) Act').

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the State and so also the learned counsel appearing for the Complainantrespondent No.2.

(3.) The factual matrix of the case is that on 18.11.2020 this petitioner and another accused abused the complainant taking the caste name and assaulted. The further allegation is that by showing the rifle, they caused life threat to the complainant. Hence, the complainant lodged the complaint on 23.11.2020 making all these allegations. Hence, based on the complaint, the police have registered the case against this petitioner and other accused for the offence punishable under Sections 323, 504, 506 read with Section 34 of I.P.C., Section 3 and 25 of the Indian Arms Act, 1959 and Sections 3(1)(r), 3(1)(s) and 3(2)(v-a) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.