M. RAVI Vs. STATE BY VISHWANATHAPURA P.S.

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C, praying to enlarge the petitioner Nos.1 to 8/accused Nos.1 to 8, on bail in the event of their arrest in respect of Crime No.75/2019 registered by Vishwanathapura Police Station, Bengaluru, for the offences punishable under Sections 143 , 147 , 504 , 506 , 323 read with Section 149 of Indian Penal Code, 1860 (' IPC ' for short) and Sections 3(1)(r) and 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act , 2015 (the 'SCST Act' for short).

(2.) Heard the learned counsel appearing for petitioner Nos.1 to 8/accused Nos.1 to 8 and the learned High Court Government Pleader appearing for respondent No.1/State.

(3.) The factual matrix of the case is that, on 02.07.2019 at about 11:00 a.m, Smt. Kempamma lodged a complaint stating that on 30.06.2015 around 3:00 p.m, when the complainant was near her house, these petitioners came and abused her in a filthy language taking her caste name, threatened and also assaulted her. Based on the complaint, the police have registered a case against the petitioners for the offences punishable under Sections 143 , 147 , 504 , 506 , 323 read with Section 149 of IPC and Sections 3(1)(r) and 3(1)(s) of the SCST Act.