S. P. MUNIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitionersaccused Nos.1 to 5 under Section 438 of Cr.P.C. to release them on bail in the event of their arrest in Crime No.74/2020 of Vishwanathapura Police Station for the offences punishable under Sections 504, 506 r/w Section 34 of IPC and Section 3(1)(r), 3(1)(s), 3(1)(zc) of SC/ST (POA) Act, 2015.

(2.) I have heard the learned counsel Sri.Varaprasad K. for the petitioner-accused virtually and the learned High Court Government Pleader Sri.Mahesh Shetty for the respondent-State.

(3.) The gist of the complaint is that the petitionersaccused have put up illegal construction of Kalyana Mantapa over the milk dairy and a civil dispute was also pending in this behalf, thereby the petitioners-accused used to cause trouble and on 4.9.2020 at about 3.30 p.m. the petitioners came near the house of the complainant and at that time when the complainant asked the petitioners to give him milk and not to put up construction in their site, the petitioners abused them by saying that they will not sell milk to them as they belong to low caste and petitioner-accused No.1 shouted saying that he is the head of the village and all the villagers should obey him and from today onwards he is boycotting the family of the complainant and the villagers should see that no facility is provided to them and he will not allow them to live in the village and thus they gave life threat. On the basis of the complaint a case has been registered.