JAYARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and learned Government Pleader.

(2.) The petitioner is the sole accused in Crime No. 30/2016 on the file of the respondent Police Station, a case registered for the offences punishable under Sections 504, 506 of IPC and Section 3(1)(x) of Scheduled Caste and Scheduled Tribes (Prevention of Attrocities) Amendment Ordinance 2014. He is apprehending the arrest at the hands of respondent Police. Hence, anticipatory bail application is filed on his behalf.

(3.) Case on hand relates to the threat held out by this petitioner to the first informant who belongs to Scheduled Tribe, on 14.02.2016 at about 11.30 a.m. It is alleged that the petitioner abused the first informant with reference to his caste and threatened him that neither MP nor MLA could do, nothing to him and that all the MPs and MLAs are in his pocket and that the first informant was fit to be a manual scavenger. It is alleged that the first informant was called by this petitioner to come to his house and there he abused him indiscriminately by using filthy language and threatened with dire consequences to his life. The same is stated to have been done in the public purview when several people were present.