CHANNARAJE URS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners and the learned Government Pleader.

(2.) THE present petitioners are said to be accused of offences punishable under Sections 143, 147, 324, 504, 295A and 506 read with Section 149 of the Indian Penal Code, 1860 (Hereinafter referred to as the 'IPC', for brevity) and Sections 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Hereinafter referred to as the 'SC & ST Act', for brevity). The petitioners having approached the court below seeking anticipatory bail, the court below has rejected the same and therefore, the present petition.

(3.) THE learned Counsel for the petitioner, however, places reliance on a decision of the Supreme Court in the case of Vilas Pandurang Pawar and another vs. State of Maharashtra and others, : (2012)8 SCC 795, and the apex court, interpreting the rigour of Section 18 of the SC & ST Act, has observed thus: