RAVIKUMAR D Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/ accused Nos.1 and 2 under Section 438 of Cr.P.C. to release them on anticipatory bail in Crime No.357/2018 of Kengeri police station for the offences punishable under Sections 504, 506, 324, 307 of Indian Penal code and Section 3(1)(r), 3(1)(s), 3(1)(c) and 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter called as 'the Act' for short).

(2.) I have heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader appearing for the respondent-State. Though notice is served to the complainant through police, he has remained absent.

(3.) The brief facts of the case of the prosecution are that the complainant is doing JCB business at a low rate and in this regard accused persons quarreling frequently with the complainant. In that light, on 25.9.2018 at about 8.45 p.m. accused No.2 called the complainant over phone and asked him to come to Nagadevanahalli. When the complainant and his father went there, at that time, accused persons picked up a quarrel and with an intention to take away the life of the complainant, assaulted him with iron pipes and rods and also abused him by taking the name of the caste. On the basis of the said complaint, a case has been registered.