A AROKIA SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 and 2 under Section 438 of Cr.P.C. seeking a direction to the respondent police that in the event of their arrest, they be released on bail for the offences punishable under Sections 3(x) of SC and ST (Prevention of Attrocities) Act and Section 506 of IPC registered in respondent Police Station Crime No.460/2017.

(2.) Brief facts of the prosecution case as per the complaint averments are that on 5.12017 at 10.00 a.m., when the complainant was constructing the house, the petitioners being the neighbours objected for construction with an intention of knocking the building with ulterior motive. They also prevented informant s worker Lakshman and abused the informants that they are Holeyaru and Madigaru. The informants are not at all desirable persons to live by their side. The petitioners also alleged that, you go and stay anywhere, less or else we will prevent you people the informant and raze your building . On the basis of the said complaint, case came to be registered for the said offences.

(3.) I have heard the learned Counsel appearing for the petitioners-accused Nos1 and 2 so also learned High Court Government Pleader appearing for the respondent No.1-State and learned counsel representing respondent No.2-complainant.