JAYRAJ ACHARYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed under Section 14A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 by the appellants seeking anticipatory bail and calling in question the order dated 30.01.2021 passed in Crl.Misc.950/2020 by the Learned II Additional District and Sessions Judge, Davanagere.

(2.) It is disclosed that one Hanumantappa son of the complainant committed suicide by hanging during night intervening 15.12.2020 and 16.12.2020 in a room in their family house. It is alleged that he was working in Reliance Digital. It is stated in the compliant that his Manager Jayaram and two other superior officers namely Lokesh and Abhishek were mentally harassing him and they were abusing him with reference to his caste. A case was registered in Crime No.323/2020 in Davanagere Rural Police Station, Davanagere for the offences punishable under Section 306 read with Section 34 of IPC and Section 3(1)(r), 3(1)(s), 3(2)(v-a) and 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act' for short) against the appellants.

(3.) The appellants have earlier anticipatory bail petition before the Learned Special Judge, Davanagere in Crl.MIsc.No.950/2020 which, by the impugned order, came to be rejected.