SAVITA PUTPAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellants-accused Nos.2 to 4 are sought to be prosecuted for the offence offences punishable under Ss. 323, 324, 504, 506, r/w Sec. 34 of IPC and Ss. 3(1) (s) & 3(2) (Va) of the SC and ST (Prevention of Attrocities) Act, 1989.

(2.) Heard the learned counsel for the Appellants- accused Nos.2 to 4 and learned HCGP for the respondent-State.

(3.) Perusal of the FIR lodged by the respondent No.2 indicates that, along with accused No.1, accused Nos.2 to 4 abused respondent No.2 in a filthy language and threatened her with dire consequences. In the absence of any specific allegation as against these appellants-accused Nos.2 to 4 that they abused respondent No.2 in a filthy language by referring to the caste, so as to constitute the commission an offence punishable under the provisions of POA Act, the accused herein have made out a prima facie case to enlarge them on anticipatory bail, in the event of their arrest by imposing conditions.