B.J. AJIT KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Petitioners are accused Nos. 1 and 2 in Crime No. 10/2016 on the file of the respondent - Police Station, a case registered by the respondent - Police for the offences punishable under Sections 323, 504, 506 r/w 34 of IPC and Section 3(1)(x) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act. Since they are apprehending the arrest at the hands of respondent - Police, anticipatory bail application is filed on their behalf under Section 438 of Cr.P.C.

(3.) Case on hand relates to the alleged abuse stated to have been made by these petitioners with reference to the caste of the 1st informant, who is a member of Scheduled Caste. It is alleged that he was abused with reference to his caste since his sub-caste is "Madiga" . The incident in question is stated to have been taken place on 12.01.2016 at about 11.30 a.m. at Shakthinagar, Jala Hobli, Bangalore, North Taluk when he was in Sy. Nos. 132/1 and 134/1 of Hosahalli Village.