M. SHIVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/accused No.19 feeling aggrieved by rejection of Anticipatory Bail application filed under Sec. 438 of Cr.P.C. on the file I Addl. District and Sessions Judge, Ballari in Crl.Misc.No.260/2023, dtd. 20/4/2023, preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that on 28/1/2023 at 4.30 p.m. thousands of vehicle commuters staged a rally in their motorcycles, cars etc., with kesari colour flag embedded with the emblem of lord Shiva and were proceeding towards Kottur town via Kalapur village cross. At that time, some miscreants from the said rally entered Kalapur village equipped with stones and clubs and started pelting stones and caused damage to houses and vehicles. On account of pelting stones, the daughter of complainant, who was sleeping in the house sustained injuries on her both knees. On these allegations made in the complaint, case was registered in Kottur police station crime No.10/2023 for the offences punishable under Ss. 143 , 147 , 148 , 149 , 448 , 324 , 354 , 427 , 504 , 506 of IPC and under Ss. 3(1)(r) , 3(1)(s) , 3(w)(ii) , 3(2) (v-a) of the SC and ST (Prevention of Atrocities) Amendment Act (for short the Act). On the aforementioned allegations made in the complaint, the investigating officer on completion of investigation filed charge sheet.