GURUPRASAD D Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner seeking anticipatory bail in connection with Crime No.1/2020 of Subramanya Police Station registered for the offences punishable under Section 504 , 295A and 298 of IPC.

(2.) Heard the learned counsel appearing for the petitioner through video conference and learned High Court Government Pleader appearing for the respondent- State.

(3.) On the basis of a Private Complaint lodged by one Shivakumar S.K in PCR No.241/2019, on the file of Civil Judge and JMFC Sullia, Dakshina Kannada, which was referred for investigation to the police, the aforesaid crime came to be registered against the petitioner. It is averred that on 04.11.2019 there was a meeting in connection with the festival at Shri Kukke Subrahmanya temple and the complainant, a news reporter and devotee of the temple was present near the office of the temple so as to collect information regarding the festival. At that time, the petitioner is alleged to have barged into the place where the complainant was present and abused him in filthy language and also threatened him with dire consequences. Thus the petitioner is said to have deliberately intended to outrage the religious feelings by insulting the religious belief of the complainant etc.,