VIJAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed on behalf of accused Nos.1, 3 to 6, 8 to 15, 18 to 24 and 29 in Crime No.22/2018 registered by the respondent Police under Sections 143, 147, 148, 341, 504, 307, 506 read with Section 149 of IPC and Sections 3(2)(v), 3(2)(v-a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) The FIR was registered based on the complaint lodged by one Channappa on 08.02018. In the complaint it was alleged that the nephew of the complainant Sri.Ganesh was a Kabaddi player and he used to take part in various competitions and was successfully winning matches. In this regard, there was enmity between the said Ganesh and the accused. On 07.02018 at about 06:00 p.m. when the complainant and Gopi were standing near the bus stand, they found the said Ganesh standing near his motorcycle. At that time, all the accused persons formed into an unlawful assembly and surrounded the said Ganesh and made him to get down from his motorcycle and accused No.1 assaulted him with rod and accused No.2 assaulted him with club. Further, accused No.4 and accused No.5 dragged him and assaulted him with hands and kicked him and thereafter, they left him near the District Hospital, Koppal.

(3.) Learned HCGP has not filed any statement of objections opposing the petition, but has orally opposed the petition.