SUMANGALA TIMMAPPA DESAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order dated 06.04.2021 passed in Criminal Miscellaneous No.127/2021 by the Principal District and Sessions Judge/Special Judge, Uttara Kannada, Karwar, rejecting the petition for anticipatory bail sought for o ffence under Section 506, 504 o f IPC and Section 3(1)(m) and 3(1)(r) o f SC/ST (POA) Act, the appellant has filed this appeal. Notice has been served on respondent No.2- complainant and she remained un-represented.

(2.) The respondent No.2 who is the president o f Gram Panchayat, Nandigadde has filed complaint on 23.03.2021 stating that on 17.03.2021 at about 11.00 a.m. in the o ffice o f Nandigadde Gram Panchayat, she was discussing with Aruna Desai and Dakshayini. At that time, the appellant/accused came there and demanded permission to conduct her program and abused them. It is further stated that, the accused/appellant abused the complainant by showing that she belongs to lower caste and also gave threat to the life of Aruna Desai. The said complaint came to be registered in Crime No.19/2021 by Joida Police for the aforesaid offences. The appellant apprehending her arrest has filed Criminal Miscellaneous No.127/2021 and the same came to be rejected by the Principal District and Sessions Judge/Special Judge, Uttara Kannada, Karwar, by order dated 21.04.2021. Aggrieved by the said order, the appellant is before this Court.

(3.) Heard the learned counsel appearing for the appellant and the learned High Court Government Pleader for the respondent-State.