NAGENDRA PRASAD H V Vs. STATE

JUDGEMENT

(1.) THE petitioner, who is accused in Crime No.94/2013 on the file of Anugondanahaqlli police Station registered for the offences under Sections 341, 504, 354 of IPC and u/ss. 3(1)(x) of the SC and ST (POA) Act, 1989, is before this Court seeking for grant of Anticipatory bail.

(2.) THE respondent/Police on the complaint of One Nagarathna w/o.Yalappa, resident of D.Hosahalli have registered the above case against the petitioner and have taken up investigation.

(3.) THE learned counsel for the petitioner submits the allegations in the first information does not disclose the specific abusive words used by the petitioner taking out the caste name of the complainant. She further submits though the occurrence has taken place on 18.10.2013 at about 6.00 p.m., complaint has been filed on 19.10.2013 at about 3.00 p.m. before the police. The delay in filing the complaint would indicate that it has been filed at the behest of the persons who are ill - disposed of towards the petitioner only to mar his reputation. She further submits having regard to the other offences alleged, in the circumstances, there is no reason to decline the relief sought for by the petitioner.