RAJAPPA Vs. STATE BY VEMGAL POLICE STATION

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State. Though the complainant served with notice, remained absent.

(2.) The present petition has been filed by the petitioners-accused Nos.1 to 6 under Section 438 of Cr.P.C seeking to release them on anticipatory bail in the event of their arrest in Crime No.214/2018 registered in Vemagal Police Station for the offences punishable under Section 143, 147, 323, 324, 504, 506 R/w 149 of IPC and Section 3(1) (10) of the SC and ST (POA) Act.

(3.) The case of the complainant is that on 04.08.2018, the buffalo of the complainant went for grazing towards the tank, till evening it did not return home. The complainant and his sister's son went in search of said buffalo near the tank. When they were searching, at that time accused No.1 by constituting an unlawful assembly, by holding deadly weapons came there and abused by taking the name of caste and when the complainant questioned, accused No.1 assaulted on her head by iron rod and accused No.2 assaulted on his left eye, lips and the remaining accused persons assaulted with hands and kicked the complainant and also threatened with dire consequence. On the basis of complaint, a case has been registered.