N. TEJASVI REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The sole accused filed this appeal praying to set aside the order dtd. 7/6/2023 passed in Crl.Misc.No.4223/2023 by the LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru (CCH-71), whereunder the anticipatory bail application of this appellant/accused sought in respect of Crime No.80/2023 of Hebbala Police Station registered for the offences punishable under Ss. 3(1)(r)(s) of SC/ST (POA) Act, 1989 (in short 'the Act') and Ss. 323, 341, 504 and 506 of Indian Penal Code came to be rejected.

(2.) Heard the arguments of learned counsel for appellant/accused, learned High Court Government Pleader for respondent No.1-State. Learned counsel for respondent No.1 did not appear to contest the appeal.

(3.) Respondent No.2 has filed a complaint on 2/5/2023 stating that he belongs to Adhi Karnataka Caste which is coming under schedule caste and there were quarrels between him and appellant/accused with regard to caste abuse. With the same intention, on 30/4/2023 on Sunday in the morning 10.50A.M. when he was near Rajlaxmi Wines at that time appellant/accused stopped him and abused him in singular and made caste abuse and gave life threat. On the basis of the said complaint case came to be registered in Crime No.80 of 2023 of Hebbala Police Station for the aforesaid offences. The appellant/accused apprehending his arrest filed Crl.Misc.No.4223/2023 seeking anticipatory bail, the same came to be rejected by the impugned order dtd. 7/6/2023, which is challenged in this appeal.