PANCHAKSHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Appeal No. 100229/2024 is filed by the appellant/ accused no.1 seeking to enlarge him on anticipatory bail in the event of his arrest by the Hubballi Rural Police Station in Crime No. 0081/2024 for the offences punishable under Sec. 504, 506, 34 of IPC and under Sec. 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC/ST Act') pending on the file of learned 2nd Additional District and Sessions Judge, Dharwad and Special Court for trial of the offences punishable under the P.O.C.S.O. Act and S.C. and S.T. (POA) Act.

(2.) Criminal Appeal No. 100232/2024 is filed by the appellant/ accused no.2 seeking to enlarge him on regular bail in the aforesaid crime.

(3.) It is the case of the prosecution that one Smt. Anasuya Harijan had filed a complaint stating that on 17/3/2024 in the public place at Revadihal village, the appellants/accused belonging to upper caste knowing fully well that complainant and the aggrieved persons are belonging to deprived class, abused them in filthy language taking their caste name. It is further case of the prosecution that a panchayat was convened on 19/3/2024 to resolve the issue between the villagers. However, the accused have justified their illegal acts resulted in filing of the complaint which was registered by the jurisdictional police in Crime No. 0081/2024. The jurisdictional police have arrested accused no.2 on 18/4/2024 and continued investigation. Accused no.1 is before this Court seeking for grant of anticipatory bail whereas the accused no.2 is seeking for regular bail.