RAVIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal filed under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ['SC/ ST Act ' for short], challenging the correctness of the order dtd. 1/7/2022 passed by the LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru in Crl.Misc.No.5961/2022. The appellant is accused No.1. He applied for anticipatory bail in relation to FIR in Crime No.160/2021 for the offences punishable under Ss. 307 , 504 and 506 read with Sec. 34 of IPC and Ss. 3(1)(r)(s) and 3(2)(v) of the SC/ ST Act . After the death of the injured, Sec. 302 of IPC was invoked. Since the court below rejected his application, this appeal has been preferred.

(2.) Heard Sri Lakshmikanth K, learned counsel for the appellant and the learned High Court Government Pleader for respondent No.1-State. Respondent No.2 is served with notice, but he has not appeared before the court.

(3.) In the first instance, the second respondent reported to the police stating that on 4/10/2021, when his father was riding his two wheeler, a stranger dashed his vehicle and when his father told him to drive carefully, the latter is said to have put threat to the former. Sometime later, the very same person brought another and picked up quarrel with the father of second respondent and assaulted him with a cricket bat on the head. As a result there was bleeding from the nose and mouth and the injured was shifted to hospital.