SRI. RAJASHEKHAR S/O AMALAPPA @ HANAMANTHA IBRAHIMPUR Vs. THE STATE OF KARNATAKA THROUGH BHEEMARAYANAGUDI POLICE STATION

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos. 1 to 30 under Section 439 of Cr.P.C., for grant of regular bail in Crime No. 108/2017 of Bheemarayanagudi Police Station, registered for the offence punishable under Sections 143, 147, 148, 333, 353, 504, 506, 336, 308 and 307 R/w Section 149 of IPC.

(2.) The complainant in Crime No. 108/2017 of Bheemarayanagudi Police Station is the A.S.I. and the complaint is registered against accused Nos. 1 to 30 for the offence punishable under Sections 143, 147, 148, 333, 353, 504, 506, 336, 308 and 307 R/w Section 149 of IPC.

(3.) It is submitted by the learned counsel for the petitioners that on 02.11.2017, there was a caste clash between two caste groups near Ambedkar Katta at Shirwal Village in respect of erection of iron poles and that the complainant-police upon coming to know about the same, rushed to the spot and the complaint-police along with the staff members immediately intervened and were trying to disburse the group that had gathered there and that in the process, there was some stone pelting and the complainant-police and the staff, who were discharging their duty have suffered injuries.