ANAND KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. to enlarge the petitioners on bail in Crime No.7/2021, registered at T.Narasipura Police Station, Mysuru District for offences punishable under Section 353 and 354(C) of IPC. It is submitted by the learned counsel for petitioners that after registration of the case and recording the statement of the complainant under Section 164 of Cr.P.C., Section 384 of IPC has been incorporated.

(2.) Heard the learned counsel for petitioners and learned High Court Government Pleader for respondent-State.

(3.) As per the complainant averments, the case of the prosecution is that complainant C.Nagaveni is working as incharge Sub-Registrar at T.Narasipura. On 04.01.2021 at about 12 noon while she was in the office, petitioner No.1 came to the office and started asking unnecessary questions and abused her in filthy language and demanded her to give him monthly payment and also threatened her with dire consequences and thereby obstructed her from discharging her duties. He demanded a sum of Rs.50,000/- and threatened that or else he would complain to the ACB and get her suspended and also took her photograph etc.