VENKATA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by accused Nos.1 and 2 challenging the order dtd. 2/8/2022 passed in Criminal Misc. No.611/2022 whereunder anticipatory bail petition sought by these appellants in respect of Crime No.60/2022 of Kampli Police Station for the offences punishable under Ss. 364A , 323 , 504 , 506 , 392 , 114 read with Sec. 34 of the India Penal Code (hereinafter referred to as the ' IPC ', for brevity) and under Ss. 3(1) (r), 3(1) (s), 3(2)(v), 3(2)(va) of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as 'SC & ST (POA) Act, 1989', for brevity), came to be rejected.

(2.) Heard learned counsel for the appellants, learned counsel for respondent Nos.2 and 3 and learned High Court Government Pleader for respondent No.1- State.

(3.) The case of the prosecution is that, respondent No.3 had filed complaint against the appellants and another stating that on 14/5/2022 at about 10:30 a.m. his brother had been to Kampli town for work, at about 01:15 p.m., his relative one Ranganath called the complainant and informed him that, his brother was getting car repaired and at that point of time the appellants came there abused and assaulted demanding money and in furtherance, they kidnapped his brother. Thereafter, the complainant and others rushed to the spot and saw the motorcycle of the appellants which was on the spot. The said complaint came to be registered in Crime No.60/2022 against the appellant Nos.1 and 2 and another for the offences punishable under Ss. 363 , 323 , 504 , 506 read with Sec. 34 of IPC and under Ss. 3(1) (r) and 3(1) (s) of SC & ST (POA) Act, 1989. The Police after completing investigation, filed charge sheet against the appellant Nos.1 and 2 and appellant Nos.4 and 5 for the offences punishable under Ss. 364A , 323 , 504 , 506 , 392 , 114 read with Sec. 34 and Ss. 3(1) (r), 3(1) (s), 3(2)(v), 3(2)(va) of SC and ST (POA) Act, 1989.