RAMESH S/O SHARANAPPA Vs. STATE

JUDGEMENT

(1.) This appeal is filed under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, seeking to enlarge appellants/accused Nos.1 and 2 on bail in the event of their arrest in respect of Crime No.152/2021 of Jewargi Police Station, for the offences punishable under Sections 323, 341, 354, 504, 506 r/w Section 34 of IPC and Sections 3(1)(r), 3(1)(w) and (i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC/ST (PA) Act').

(2.) The factual matrix of the case is that the accused persons came near the house of the complainant on 05.08.2021 and abused the complainant and his family members taking their caste name and humiliated them in the presence of public. When the victim and others came to the rescue of the other members of the family, they were assaulted and the accused have outraged the modesty of a woman. Based on the complaint lodged on the next day, case is registered against the appellants herein.

(3.) The learned counsel appearing for the appellants would vehemently contend that the contents of the complaint do not disclose any prima facie case against the appellants herein and do not attract the bar under Section 18 of the SC/ST (PA) Act. The other offences alleged against the appellants are not punishable with death or imprisonment for life. Hence, the appellants are entitled for bail.