JALEESA BEGUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for appellants and learned High Court Government Pleader for respondent No.1/State as well as learned counsel appearing for respondent No.2/defacto complainant.

(2.) This appeal is preferred under Section 14A(2) of the Scheduled Castes and Schedules Cates (Prevention of Atrocities) Act, (for short, SC/ST (PA) Act ) praying to set aside the order dated 23.06.2021, passed in Criminal Miscellaneous No.5086/2021 by the Court of II Additional District and Sessions Judge, Bidar sitting at Basavakalyan Camp at Humnabad, thereby rejecting the anticipatory bail application filed by the appellants herein.

(3.) Crime No.109/2021 of Chitaguppa Police Station, Bidar District was registered on the basis of a complaint lodged by one Srikanth S/o Gundappa Darvesh. The gist of the complaint averments are that the complainant is a resident of Chitaguppa. A well was situated in the locality, belonging to Veerashaiva Doora Kakkaiah Samaj, where rituals were being held. On 01.06.2021 at about 2.30 p.m. the Town Municipal Council tried to demolish the said Well by using a JCB. The complainant tried to prevent them from demolishing the Well. At that time all the accused persons started assaulting him. When his brother Anil Darvesh and one Rajesh Darvesh came to the spot, the accused persons assaulted his brother and the complainant and abused them in filthy language taking the name of their caste and demolished the Well using the JCB.