LAWS(KAR)-2020-8-437

SUBBANNA @ SUBRAMANI.M. Vs. STATE

Decided On August 24, 2020
Subbanna @ Subramani.M. Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard Sri. Sreenivasan M.Y. learned counsel for the petitioners and Sri. Mahesh Shetty, learned HCGP appearing for the respondent-State.

(2.) This petition is filed under Section 438 of Cr.P.C. seeking to enlarge the petitioners on bail in connection with Crime No.60/2020 of Thirumalashettahalli police station registered for the offences punishable under Sections 323 , 504 , 506 read with Section 34 of IPC and Sections 3(1)(r), 3(1)(s) of SC/ST (POA) Amendment Ordinance 2014.

(3.) It is averred in the first information report that the complainant is a resident of Khajihosahalli of Hosakote Taluk and he belongs to Adi Karnataka which comes under schedule caste. Since eight months, he was paying chit amount to the accused/petitioners who were running a chit business. On 25.06.2020 at about 8.30 p.m., he went to the house of the accused to pay the chit amount. At that time, the accused/petitioners abused him in filthy language insulting his caste, pulled his hair and pushed him down, kicked him and also threatened him that all of them should be burnt as it was done in Kambalpalli.