LAWS(KAR)-2013-2-133

RIYAZ PASHA Vs. STATE OF KARNATAKA

Decided On February 18, 2013
Riyaz Pasha Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) AS all these three petitions filed under Section 438 Cr.P.C. relate to one and the same crime case registered by the respondent - Pension Mohalla Police Station, Hassan in Crime No.190/2012, these petitions were heard together and are being disposed of by this common order.

(2.) PETITIONER in Crl.P.No.302/2013 is arraigned as accused No.2. Petitioner in Crl.P.No.368/2013 is arraigned as accused No.11, while petitioner in Crl.P.No.369/2013 is arraigned as accused No.17 in Crime No.190/2012.

(3.) ACCORDING to the case of the prosecution, on 28.11.2012 at about 12.00 noon, there was an incident of a teacher by name Rajappa trying to molest a minor girl student studying in the school situated in Santepet, Hosakere Extension, Hassan by tying her hands and thereafter trying to suppress the incident by paying Rs.5.00 to the victim and also to her friend. In that regard, on 3.12.2012, the Officers of Education department had visited the school and were making enquiries. At that time, several persons had gathered there. Thereafter, the father of victim girl came to the police station and lodged a complaint about the incident and when the PSI of the police station was taking the victim girl to the hospital for medical examination, a group of about 150 to 200 people gathered in front of the police station, prevented the P.S.I and A.S.P from taking the victim to the hospital, pelted stones on the Government vehicles and thereby damaged the Government vehicles and P.S.I was hit by the stones, as a result, he sustained injuries. The P.S.I was able to identify about 17 persons in the group. Thereafter, the P.S.I lodged a report based on which, case came to be registered and investigation was taken up. The petitioners names also figured in the complaint. On coming to know of the same, the petitioners approached the learned Sessions Judge, Hassan, seeking relief of anticipatory bail. However, the said petition came to be rejected. Therefore, the petitioners are before this Court. 6