S SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/ accused No.1 under Section 438 of Cr.P.C. to release him on anticipatory bail in Crime No.420/2018 of Peenya Police station for the offence punishable under Sections 504, 506 of IPC and also under Section 3(1)(g) of SC/ST (POA) Act, 1989, (hereinafter referred to as the 'Act' for short).

(2.) I have heard the learned counsel Sri.S.Shankarappa, appearing for the petitioner and Sri.K.P.Yoganna, the learned High Court Government Pleader appearing for the respondent-State. The counsel for respondent No.2 is absent.

(3.) The brief facts of the case as per the complaint are that the complainant is the tenant under the accused. He is running Sri.Lakshmivenkateshwara Industries. He has taken the building on monthly rent of Rs.75,000/- and paid an advance amount of Rs.11 lakhs. In the year 2015, the complainant sought for renewal of the rent agreement, at that time the accused demanded advance amount of Rs.22 lakhs and demanded to pay monthly rent of Rs.2,25,000/-. The complainant pleaded that he is suffering loss in the business and as such there were no settlement of rent. It is further case of the complainant that, the accused told him that he has to pay a rent of Rs.2,25,000/- and advance of Rs.22 lakhs, or else they have to vacate the building and at the time of saying so, he also abused the complainant by using the name of his caste and thereby he has committed the alleged offence. On the basis of the complaint a case has been registered.