DAYANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Taking into consideration that the petitioner had already served a copy of the petition on the learned HCGP for service on respondent No.2, the office objection is overruled.

(2.) The petitioners are before this Court seeking to be enlarged on anticipatory bail in the event of their arrest in Crime No.19/2020 registered by the Hagaribommanahalli P.S. for the offences punishable under Sections 143 , 147 , 148 , 323 , 324 , 504 , 341 , 506 r/w. Section 149 of IPC and U/s. 3(1)(r)and (s) of the The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) The case of the prosecution as set out in the complaint is that the complainant's son-in-law by name Bhangi Nagaraj was standing infront of the H.B.Halli Taluka Office when the petitioner started quarrelling with him, as regards which a complaint was filed.