SHIVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This 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.148/2020 of Bharmasagara Police Station pending on the file of II Additional District and Sessions Judge, Chitradurga for the offences punishable under Sections 143 , 341 , 504 , 323 , 355 , 506 r/w Section 149 of IPC and also under Section 3(1)(r)(s) of the SC/ST(POA) Act, 1989.

(2.) I have heard Sri.R.B.Deshpande, the learned counsel for petitioners-accused Nos.1 to 6 virtually and Sri.R.D.Renukaradhya, learned High Court Government Pleader for the respondent-State. Notice to respondent No.2-complainant is served. There is no representation.

(3.) The gist of the complaint is that, complainant is working as mason. He along with his friends had been to Adavigollarahalli village on 07.8.2020 for having meals. At about 5.30 p.m. when they were having meals one person came on a motorcycle and altercation took place between them. At that time, the villagers also came to that place. By seeing the villagers, Darshan ray away leaving other persons at the spot. The villagers took the other persons and restrained them and tied with a rope to the pole and assaulted all over the body by using filthy language and finally, complainant came to know that the persons who have assaulted the complainant and others were none other than the petitioners-accused. On the basis of the complaint, a case has been registered.