RAJAGOPAL P. K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos.1 to 8, who were sought to be prosecuted for the offences punishable under Ss. 143, 147, 448, 504, 506, 323, 324 read with Sec. 149 of IPC and Ss. 3(1)(r), 3(1)(s) (, 3(1)(z), 3(2)(v-a) of SC and ST (Prevention of Atrocities) Act, 1989, are before this Court.

(2.) The respondent No.2 lodged the FIR alleging that, the petitioners - accused, by forming an unlawful assembly, criminally trespassed to the subject property and threatened him with dire consequences and also abused him in filthy language by referring to his caste. The registration of FIR is impugned in this petition.

(3.) The learned counsel for the petitioners - accused Nos.1 to 8 submits that, the alleged incident has taken place on 20/10/2021 and the FIR was lodged on 9/2/2022 without offering any plausible explanation. He further submits that, the subject property belongs exclusively to the petitioner No.8, which is evident from the sale deed and the katha extract issued by the BBMP.