APPOJI REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners being accused Nos. 1 & 2 in Crime No.104/2020 registered by the Srinivaspura Police for offence p/u/ss 323 & 506 r/w 34 and also under section 3(1)(r)(s) of SC & the ST Prevention of Atrocities Act, 1989 (hereafter 'Atrocities Act') have presented this petition under section 438 of Cr.P.C., 1973, for availing anticipatory bail, apprehending their arrest & detention.

(2.) After service of notice, the State has entered appearance through the Addl. Govt. Advocate; the second respondent complainant despite service of notice through the police has chosen to remain absent & unrepresented.

(3.) Learned counsel for the petitioners submits that petitioners are innocent of the allegations of the commission of the offences; they are law abiding citizens, having the avocation of agriculture; there is absolutely no material for invocation of the provisions of the Atrocities Act; the complainant is moving heaven & earth to secure their arrest & detention by false implication; they are ready & willing to abide by any condition that may be imposed by this Court and therefore, petitioners should be favoured with Advance Bail.