SHIVALINGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. seeking to enlarge the petitioners on anticipatory bail in Crime No.67/2020 of Kalaghatagi Police Station, registered for the offences punishable under Sections 323 , 341 , 504 , 506 r/w 34 of IPC and under Section 3(1)(r), 3(1)(s) of the SC and ST (Prevention of Atrocities) Act, 1989.

(2.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent-State and learned counsel appearing for respondent No.2-complainant.

(3.) As per the complaint averments, on 5/6/2020 at about 12.30pm, complainant along with his wife and labourers were cultivating the land which was given on lease by Smt. Laxmibai Mahapurash. At that time, accused No.1 Shivalingappa Chikkannavar questioned as to why they are working in the said land and asked them to go home. When they were returning back to their home, accused No.1 and his three sons namely accused Nos.2 to 4 wrongfully restrained them and abused the complainant in filthy language insulting him by taking the name of his caste and assaulted the complainant with hands.