MALLIKARJUNA S/O PARSHURAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed under section 14(A) of the scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the SC/ST (POA) Act) for setting aside the order dated 23.06.2021 passed by the Principal District and Sessions Judge, Uttara Kannada in Criminal Misc.No.211/2021 and sought for granting anticipatory bail.

(2.) According to the case of the prosecution, on 11.06.2019 at about 2:30 p.m., the complainant and her husband along with others were working in their field. At that time, accused came there and abused her husband in vulgar language and tried to assault him with sickle. When the complainant tried to interfere, they abused the complainant in vulgar language specifically with reference to her caste and accused No. 1 pulled her. In this regard, a complaint came to be lodged by the complainant. On the basis of the complaint, a crime was registered in Mundgod Police Station Crime No.113/2019 for offences punishable under Sections 506, 504 and 447 read with 34 of IPC and under Section 3(2)(va), 3(1)(r) and section 3(1)(s) of SC/ST (POA) Act. The accused approached the Sessions Court seeking anticipatory bail and the learned Sessions Judge by order dated 23.06.2021 has rejected the anticipatory bail. Hence, the appellants have filed this appeal against the order of rejection of anticipatory bail.

(3.) Heard the arguments and perused the records.