L K SHIVANNAA Vs. KANUMAPPA

JUDGEMENT

(1.) Respondent No.1 though served with notice, remained absent as per the submission made by learned High Court Government Pleader.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for 2nd respondent - State. Perused the records.

(3.) This Court, after considering the factual matrix of the case to the effect that on 15.11.2018, there was verbal altercation between two groups of villagers regarding performance of rituals to the God Muddulingeshwara and during such altercation, petitioners herein had by using stones and wooden planks committed rioting and also abused the complainant referring to his caste and that said allegations made against the petitioners being omni bus allegations made by one group of persons against other group and that as to who amongst the petitioners actually uttered abusive words referring to the caste of the complainant have to be proved during the course of full dressed trial, exercising its discretionary power has already granted interim anticipatory bail to the petitioners vide order dated 19.06.2019 and issued notice to the complainant.