SHABBIR C.K. Vs. STATE

JUDGEMENT

(1.) This is an appeal is 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. 6/8/2022 passed by the I Additional District and Sessions Judge, Chikkaballapura in Crl.Misc.No.576/2022, rejecting the appellants' application under Sec. 438 of Cr.P.C., for anticipatory bail in connection with Crime No.117/2022 registered by the first respondent police, for the offences punishable under Ss. 323 , 504 and 506 of IPC and Ss. 3(1)(r) and 3(1)(s) of the SC/ ST Act .

(2.) Heard Sri Kalyan R, learned counsel for the appellants and the learned High Court Government Pleader for respondent No.1-State. Respondent No.2 has been served with notice, but there is no representation on his behalf.

(3.) On 30/5/2022, the second respondent made a report to the police stating that around 11.00am, when he had been to Tahsildar's office to discuss the matter relating to lands in Sy.Nos.71 and 14, the appellants went there and altercated and insulted him in the name of his caste.