HEMANTH KUMAR Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned High Court Government Pleader.

(2.) The case of the defacto complainant is that while he was at home on 31.03.2016 at about 8.39 p.m., in Saraswathipuram, Tumakuru, the accused called him on his mobile, saying his name is Hemanth Kumar, working as Police, Tumkuru Police Station, abused and insulted him in filthy language by referring to his caste name and also gave threat to his life. At that point of time, the petitioner informed that he is the leader of Dalit Sangarsha Samiti [DSS] and advised him to learn manners.

(3.) Though the alleged incident is said to have occurred on 31.03.2016, the complaint came to be lodged on 02.04.2016 at 21.00 hours i.e., after passage of two days.