AJAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant, who is facing investigation for offences punishable under Ss. 109, 115(2), 126(2), 352, 351(3), and 351(2) read with Sec. 190 of BNS, 2023, and Ss. 3(1)(r) and 3(1)(s) of the SC and ST (Prevention of Atrocities) Act, 1989, is before this Court seeking relief.

(2.) The prosecution alleges that on 1/1/2025, the complainant, along with his mother and brother, was in the house when his brother stepped out. The brother then telephoned his mother to inform her that, near a mosque, someone was beating him and asked her to rescue him. His mother sent the complainant to the spot, where he observed that about 10 to 15 persons, restraining his brother, were abusing him in filthy language with reference to his caste and assaulting him with their hands. The specific allegation against Accused No.7 is that he assaulted the complainant's brother with his hands.

(3.) Heard were the learned counsel for the appellant, the learned Additional Government Advocate for Respondent No.1 (the State), and the learned counsel for Respondent No.2.