RAJESH A.C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellants - accused Nos.1 and 2, praying to set-aside the order dtd. 25/4/2023 passed by the V Additional District and Sessions Judge, Mandya in Crl.Misc.No.341/2023, whereunder, the anticipatory bail petition filed by the appellants - accused Nos.1 and 2 in respect of Crime No.96/2023, Madduru Police Station, for the offences under Ss. 323, 324, 354B, 504 and 506 r/w Sec. 34 of the Indian Penal Code, 1860 (for short hereinafter referred to as ' IPC ') and Ss. 3(1)(r), 3(1)(s), 3(1)(w) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short hereinafter referred to as "the Act"), came to be rejected.

(2.) Heard learned counsel for the appellants, learned High Court Government Pleader for respondent No.1 - State and learned counsel for respondent No.2.

(3.) It is the case of the prosecution that, respondent No.2 filed a complaint stating that on 21/3/2023 at 7.00 pm., her husband Sri.Anand went to the shop of accused No.3 in order to purchase groceries. At that time, accused No.1 was sitting there, seeing the complainant's husband entering into the shop, abused him in filth language by taking his caste name and when the complainant's husband Sri.Anand was proceeding towards the Colony, at that time, all the accused Nos.1 to 3 picked up quarrel with him, assaulted him with club. After hearing the noise, when the complainant came to rescue her husband, the accused persons abused her in filthy language, pulled her nighty and outraged her modesty and all the accused persons gave life threat to her and threatened her not to lodge a police complaint.