H S NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is a petition filed by the petitioner under Section 438 Cr.P.C. seeking anticipatory bail to direct the respondent Malavalli Town Police to release the petitioner on bail, in the event of arrest of the petitioner, for the alleged offences punishable under Sections 448, 354, 506, 323 IPC and Sec. 3 Cl.(X), (XI), (XII) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 registered by the Malavalli Town Police in Crime No. 225/2013.

(2.) THE case of the prosecution in brief are : The complainant has been working since 2 years as cook (mid -day meal) at Sri. Siddartha High School; she belongs to SC/ST community; accused is the Head Master of the said school; now and then he was entering into the kitchen and sexually harassing her for which she was requesting the accused not to harass her and in spite of that he had threatened her with dire consequences that she will be removed from job and see that she is murdered. On the basis of the said complaint case has been registered against the petitioner.

(3.) HEARD the learned Counsel appearing for the petitioner accused and also the learned High Court Government Pleader for the respondent State.