KASHI RAO K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner-accused No.10 under Section 438 of Cr.P.C. to release him on anticipatory bail in Crime No.22/2018 of APMC Police Station, Ballari district for the offences punishable under Sections 3(2)(va) of SC and ST (Prevention of Atrocities) Act, 1989 and 307, 109, 143, 147, 148 and 149 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent- State. Though notice is served to the complainant, he remained absent.

(3.) The gist of the complaint is that, many years back the mother of the complainant has been assaulted by the petitioner-accused No.10 and the accused persons used to ill-treat and harass the complainant and his mother and they also used to abuse and commit atrocities on the complainant as the complainant belongs to Schedule Caste. In that light, on 21.07.2018, at about 8:10 p.m., when the complainant and his friends were sitting at Gin Factory, at that time the accused persons by holding deadly weapons to commit the murder of the complainant came near the said place. At that time, the complainant escaped from the clutches of the accused persons and he entered into the house of one of his relative in Budubuduki Kere area and the complainant closed the doors. On the basis of the complaint, a case has been registered.