B.SHANKAR BHAT Vs. VANITHA SHETTY

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No.1 under Section 482 of Cr.P.C. praying to quash the complaint in Crime No.180/2014 of Udupi Town Police Station pending on the file of I Additional Civil Judge (Jr.Dn) & JMFC Court, Udupi for the offence punishable under Section 3 of Protection of Civil Rights Act, and also under Section 504 of IPC.

(2.) I have heard the learned counsel Sri. A. Keshava Bhat for Sri. S.K.Acharya for petitioner and Smt. Manjula.D. for Sri. L. Srinivasa Babu for respondent No.-1 complainant virtually and the learned HCGP Sri. Rohit B.J. for respondent No.2-State.

(3.) The factual matrix of the case in the complaint are that on 15.04.2014, complainant entered the Bhojana Shala for taking afternoon meals at Srikrishana Mutt temple, Udupi, at that time when she had sought for taking the meals, she had been enquired about her caste, place and to which community she belongs and subsequently it is informed that meals would be provided only to the Brahmin people in that area and other community people are not allowed to sit inside the Bhojana Shala. It is further alleged that the petitioner-accused also with an intention to insult has abused. On the basis of the complaint, a case has been registered.