GUTTURAPPA @ HANAMANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners-accused Nos.1 and 3 are before this Court seeking to be enlarged on anticipatory bail in the event of their arrest in Crime No.0028/2020 of Kushtagi P.S. for the offences punishable under Sections 143 , 147 , 148 , 341 , 323 , 324 , 355 , 504 , 506 , 149 of IPC and Sections 3(1)(r)(s), 3(2)(V-a) of SC/ST (POA) Amendment Ordinance Act, 2014.

(2.) The Case of the prosecution is that on 10.02.2020 at about 3:00 a.m. the complainant Shri Hanumanta S/o.Yamanappa Talawar Valmiki, the President of Bijkal Village, Tq.: Kushtagi and Dist.: Koppal had filed a complaint alleging that when there was work being carried out in the village under the Mahatma Gandhi National Rural Employment Guarantee Scheme. One Shri Shankrappa had objected to the same by alleging that instead of the usage of manual labourers, the contractor and authorities were making use of JCB, thereby denying the employment to manual labourers and in this connection, he lodged his objections with the PDO, Bijkal Grama Panchayat. Despite which the work was persisted with using JCB. Hence, Shankrappa went to the spot and objected to the same.

(3.) At that point of time, it is alleged that the petitioners- accused Nos.1 and 3 and several others picked up a quarrel with the said Shankrappa, assaulted him as well as insulted him by using the name of his caste in a derogatory manner, since Shankrappa is a member of Schedule Caste. Thereafter, the bystanders intervened and were able to pacify all the parties. In the above background, the above complaint came to be filed.