SUBASHASHANKARA REDDY Vs. BALAJI

JUDGEMENT

(1.) The present petition has been filed by the petitioners- accused Nos.1 to 6 under Section 438 of Cr.P.C. to release them on anticipatory bail in Crime No.41/2020 of Gownapalli Police Station, for the offences punishable under Sections 143 , 147 , 323 , 324 , 504 and 506 r/w Section 149 of IPC and Section 3(1)(r) and (s) of SC/ST Prevention of Atrocities Act, 1989.

(2.) I have heard the learned counsel Sri.H.Pavanachandra Shetty for the petitioners-accused, Sri.Sammith, learned counsel for respondent No.1 virtually and the learned High Court Government Pleader Sri.M.Divakar Maddur for the respondent No.2-State.

(3.) The gist of the complaint is that there was some dispute between the petitioners-accused and the complainant and they were not liking with each other. In that light, on 29.06.2020 at about 5.30 p.m. when the complainant was proceeding to go to his land, at that time, accused No.1 had started to abuse him by taking the name of his caste and assaulted him with a club and caused grievous injuries and accused Nos.2 to 5 constituted unlawful assembly, abused the complainant and threatened with life and also accused No.2 assaulted with stone on his head with an intention to kill him. On the basis of the complaint a case has been registered.